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 4] [Entire Act] State of Tamilnadu - Subsection Section 4(6) in Tamil Nadu Co-operative Societies Rules, 1988 (6)The chief promoter shall not carry on any business on behalf of the proposed society nor shall he incur any liability' on behalf of the society.
