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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4) in The Tamil Nadu Co-Operative Societies Act, 1983

(4)If the Registrar is satisfied that the re-payment of the share or interest in the capital and other moneys due to all the members and the satisfaction of the claims of all the creditors referred to in sub-section (3) have not been made, he may refuse to register the amendment of the bye-law.