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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)If the individual concerned fails to receive his share or interest in the capital and other moneys due to him within thirty days from the date of receipt of the notice under sub-rule (1), the amount representing the share or interest in the capital and other moneys due to such individual shall forthwith be credited to a suspense account.