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[Cites 0, Cited by 0] [Section 136D(14)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(14)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)If the Registrar is satisfied that the proposed bye-laws or the amendments to the bye-laws are contrary to the provisions of the Act and the rules made thereunder, he shall reject the same duly recording his reasons thereon within thirty days from the date of receipt of the application.