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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(4)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)the re-payment of the share or interest in the capital and other moneys due to all the members who have given notice under clause (b) of sub-section (2); and