Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

(iii)No order under clause (ii) shall be passed without giving a reasonable opportunity of being heard to the parties concerned.