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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 139] [Entire Act] State of Tamilnadu - Subsection Section 139(f) in Tamil Nadu Co-operative Societies Rules, 1988 (f)The Registrar shall himself obtain the encumbrance certificates required to be furnished by the decree-holder under clause (f) of sub-rule (2) of rule 126.
