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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Tamilnadu - Subsection

Section 169(8) in Tamil Nadu Co-operative Societies Rules, 1988

(8)The appellate or revising authority shall, on the basis of the enquiry conducted and with reference to the records examined, pass such order on the appeal or on the application for revision as may seem just and reasonable.