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(g) in Tamil Nadu Co-operative Societies Rules, 1988 (g)The payments required to be made under clause (b) of sub-rule (1) of rule 127 shall be made to the Sale Officer on behalf of the decree-holder.
