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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Tamilnadu - Subsection

Section 149(1) in The Tamil Nadu Co-Operative Societies Act, 1983

(1)Where a member of a registered society has committed default in the payment of any debt due by him to such society, such society shall take action for the recovery of the debt within such time as may be prescribed.