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[Cites 0, Cited by 1] [Section 139(2)] [Section 139] [Entire Act]

State of Tamilnadu - Subsection

Section 139(2)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)to determine, from time to time, the contribution (including debts due) to be made or remaining to be made by the members or past members or by any officer or servant or former officer or servant or by the estates or nominees, heirs or legal representatives of deceased members, officers or servants to the assets of the society: Provided that the contribution to be made under this clause by a nominee, heirs or legal representatives of a deceased member, officer or servant shall be limited to the extent of the assets of the deceased in the hands of such nominee, heir or legal representative;