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[Cites 0, Cited by 0] [Section 136D(1)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)A depositor holding a minim um deposit of rupees five thousand or such minimum sum as may be specified by the Government, from time to time, for a continuous period of minimum two years in a primary agricultural credit society shall become a member of the registered society under section 21 by subscribing the minimum share capital specified in the bye-laws and shall have full membership, voting rights and eligible for patronage rebate, bonus and dividend.