Section 32(1)(b) in Tamil Nadu Societies Registration Act, 1975

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1)(b) in Tamil Nadu Societies Registration Act, 1975

(b)a mortgage or charge on any immovable property wherever situate, or any interest therein, shall, so far as any security on the registered society's property or undertaking is hereby conferred, be void against the liquidator and any creditor of the registered society, unless the prescribed particulars of the mortgage or charge, together with the instrument, if any, by which the mortgage or charge is created or evidenced or a copy thereof verified in the prescribed manner, are filed with the Registrar for registration within such period as may be prescribed after the date of its creation by any person authorized in this behalf by such registered society and when a mortgage or charge becomes void under this subsection, the money secured thereby shall immediately become payable :

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State of Tamilnadu - Subsection

Section 32(1)(b) in Tamil Nadu Societies Registration Act, 1975