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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)a copy of the proposed order has been sent in draft to each of the societies concerned and a copy of the draft order or gist thereof has been communicated to every member and every creditor of the society by the society concerned and if that society fails to so communicate, by any person authorised by the Registrar in such manner and within such time as may be prescribed.