Section 48(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 1] [Section 48(2)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)Where any such agreement as is referred to in sub-section (1) has been executed by a member of a registered society, the employer or the officer disbursing the salary or wages of such member shall, on receipt of a requisition from the society, make the deduction from the salary or wages or the gratuity, as the case may be, payable to the member in accordance with the requisition, and pay, [within a period of fourteen days from the date on which such deduction is made] [Substituted for 'within such time as may be described' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] in respect of any society or class of societies, the amount so deducted, to the society.

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State of Tamilnadu - Subsection

Section 48(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983