Section 89(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)The provisions of sub-sections (2) to (5) and sub-sections (7) and (8) of section 88, so far as may be, shall apply in relation to the appointment of [an administrator] [Substituted for 'a Special Officer' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 23.2.2013.] under sub-section (1), as they apply in relation to the appointment of a special officer under sub-section (1) of the said section 88.
