Section 32(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

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State of Tamilnadu - Subsection

Section 32(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)Notwithstanding anything contained in clause (a), where the area of operations of a registered society is not less than such area as may be prescribed, or where the registered society consists of not less than such number of members as may be prescribed, the registered society may provide by an amendment of its bye-laws for the constitution of a smaller body consisting of such number of the members of the registered society as may be prescribed, elected in accordance with the rules (hereinafter referred to as the representative general body to exercise all or any of the powers of the general body as may be specified in the bye-laws and any reference, by whatever form of words, in this Act to the general body or a meeting thereof shall, where a representative general body has been constituted under this clause, have effect in respect of the powers exercisable by the representative general body as if such reference were a reference to the representative general body or a meeting thereof, as the case may be:

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State of Tamilnadu - Subsection

Section 32(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983