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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(1)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)The society may, at the instance of the member, past member or the nominee, heir or legal representative of the deceased member or any person claiming an interest in such property, leave the property in-charge of the member, past member, or the nominee, heir or legal representative of the deceased member or person, as the case may be, if he enters into a bond in the form specified by the Registrar with one or two sureties for the production of the property whenever called for.