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[Cites 0, Cited by 2] [Section 32(2)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2)(d) in The Tamil Nadu Co-Operative Societies Act, 1983

(d)consideration of the details of the services, if any, rendered to any member of the board or any such near relation as may be prescribed, of any member of the board during the preceding year; [xxx] [The word 'and' in sub-clause (d) and the addition of clause '(dd)' were made by section 5 of the Tamil Nadu Cooperative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989).]
(dd)[ appraisal of the programme of the activities of the society; and] [The word 'and' in sub-clause (d) and the addition of clause '(dd)' were made by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1989 (Tamil Nadu Act 36 of 1989).]