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 83] [Entire Act] State of Tamilnadu - Subsection Section 83(2) in Tamil Nadu Co-operative Societies Rules, 1988 (2)The society may, and if the Registrar so directs, shall, credit a portion of, or the entire patronage rebate to, the share capital of the respective members.
