Legal Document View

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
[Cites 0, Cited by 0] [Section 115(5)] [Section 115] [Entire Act]

State of Tamilnadu - Subsection

Section 115(5)(d) in Tamil Nadu Co-operative Societies Rules, 1988

(d)Where the movables have been sold in accordance with sub-clause (c), the Sale Officer shall deposit the sale proceeds less costs with the Registrar. In such a case, a notice shall be issued by the Registrar to the owner calling upon him to receive the amount from such Registrar within three months from the date of receipt of such notice.