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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(6) in Tamil Nadu Co-operative Societies Rules, 1988

(6)Any person interested in the property being mortgaged by a member in favour of the society for the purpose of joining in the execution of mortgage deed or any other document by such member may be admitted as an associate member in a housing society.