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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)Every sub-committee shall consist of such number of members of the board of the society, not exceeding seven, as may be specified in the bye-laws:Provided that the President or the Vice-President and the Managing Director, if any, appointed under sub-section (7) of section 33 shall be the members of every sub-committee.