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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of Tamilnadu - Subsection

Section 180(2)(d) in The Tamil Nadu Co-Operative Societies Act, 1983

(d)prescribe the matters in respect of which a society may or shall make bye-laws and the procedure to be followed in making, altering and abrogating bye-laws, and the conditions to be satisfied prior to such making, alteration or abrogation and the fees to be paid in respect of application for registration of amendment to bye-laws;