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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Tamilnadu - Subsection

Section 139(2)(l) in The Tamil Nadu Co-Operative Societies Act, 1983

(l)to specify the time or times within which the creditors shall prove their claims against the registered society or be included for the benefit of any distribution made before those claims are proved.