Section 113(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)The board of the State [Agriculture and Rural] [Substituted by Section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank shall have a general power of supervision over the Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks.
