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[Cites 0, Cited by 0] [Section 169(9)] [Section 169] [Entire Act]

State of Tamilnadu - Subsection

Section 169(9)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)Every order of the appellate or revising authority under sub-section (2) of section 152 or section 153, as the case may be, shall be reduced in writing and shall also contain an order as to costs.