Section 2(H) in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976
(H)[ any liability in respect of any sum due to any company which is declared to be a Nidhi or Mutual Benefit Society under sub-section (1) of section 620-A of the Companies Act, 1956 (Central Act 1 of 1956);] [Inserted and was deemed always to have been inserted by section 2 of the Tamil Nadu Debt Relief Laws (Amendment) Act, 1978 (Tamil Nadu Act 27 of 1978).]
