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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(w) in Tamil Nadu Co-operative Societies Rules, 1988

(w)convening of the meetings of the general body and the board, notice, business and quorum for such meetings, conditions for, and manner of, adjournment of such meetings;
(wa)[ the conditions regarding the minimum requirement of attending the meetings of the general body by a member of the society;] [Inserted by SRO A-1(a)/ 2013., G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.]
(x)the nature of penalty and manner in which such penalty may be imposed on a member for non-compliance with the terms and conditions subject lo which services are rendered by the society;