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[Cites 0, Cited by 0] [Section 104(6)] [Section 104] [Entire Act]

State of Tamilnadu - Subsection

Section 104(6)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)The Enquiry Officer or Inspecting Officer or Investigating Officer shall submit his report on matters on which inquiry is ordered to be held or inspection or investigation is ordered to be made, to the Registrar within such time as may be specified by the Registrar, but not exceeding ten days from the date of completion of the inquiry or inspection or investigation.