Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Tamilnadu - Subsection Section 41(ii) in Tamil Nadu Co-operative Societies Rules, 1988 (ii)where a member takes additional shares in the society for the purpose of obtaining loan or service and the loan or service applied for by such member is not sanctioned or refused.
