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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(4) in Tamil Nadu Co-operative Societies Rules, 1988

(4)The employees nominated under sub-rule (3) shall, after verification of the commodities or products with the sample, description or specification, record their findings in a register maintained for the purpose where discrepancies are noticed between the sample, description or specification and the commodities or products actually received, it shall be immediately brought to the notice of the chief executive who shall examine whether it is within the permissible tolerance limits fixed in this behalf and whether the commodities or products can be accepted with or without any cut being imposed in the price or whether the same shall be returned to the supplier.