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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Tamilnadu - Subsection

Section 164(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)The authorisation made shall be for a specified period not exceeding one year at a time and shall also specify the name and the designation of the officer so authorised;Provided that such authorisation may be withdrawn by the Registrar at any time before the expiry of the period specified in the authorisation.