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

State of Tamilnadu - Subsection

Section 32(11) in Tamil Nadu Co-operative Societies Rules, 1988

(11)An associate member of a society shall, irrespective of the liability of the society, be liable to contribute to the assets of the society on its being wound up, only to the extent of any dues which he may be owing to the society singly or jointly with any other debtor.