Section 33(3)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(3)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)in the case of an apex society and a central society, not less than eleven and not more than twenty-one members as may be prescribed in the rules or in the by-laws of the society; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 33(3)(a) in The Tamil Nadu Co-Operative Societies Act, 1983