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[Cites 0, Cited by 0] [Section 136D(13)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(13)(c) in The Tamil Nadu Co-Operative Societies Act, 1983

(c)A member of the Board of a primary agricultural credit society which has been superseded under this Act shall not be entitled to contest the election again for a period of three years from the date of supersession.