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[Cites 0, Cited by 1] [Section 33(1)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)Notwithstanding anything contained in clause (a), where the Rules or the bye-laws so provide, the Government or the Registrar may nominate all or any of the members of the board including the President and Vice-President from among the members of the registered society or from among the Government servants or both: