Section 88(6) in The Tamil Nadu Co-Operative Societies Act, 1983
(6)Before passing an order under sub-section (1)(a)(i) in respect of any registered society, the Registrar shall consult, in the manner prescribed, the board of the financing bank to which the society is indebted:Provided that if the financing bank does not communicate its comments within fifteen days of the receipt of a communication from the Registrar in this regard, the board of the financing bank shall be deemed to have no comments to make on the order proposed to be passed under sub-section (1).
