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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Tamilnadu - Subsection

Section 169(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)The appeal or the application for revision shall be in the form of memorandum and shall be accompanied by either the original or a copy certified in accordance with rule 173 of the decision, order, award refusal, registration or approval complained of or other proceedings appealed against or sought to be revised.