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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(t) in Tamil Nadu Co-operative Societies Rules, 1988

(t)the manner in which tire society shall transact business with its members and others and the terms and conditions governing such business;
(ta)[ the conditions regarding the minimum level of services of the society that shall be utilised by a member;] [Inserted by SRO A-1(a)/ 2013., G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.]
(u)custody, maintenance and keeping of cash and other properties, the mode of custody and investment of funds and the mode of keeping the accounts, books and records;
(v)the consequences of default or payment of any sum due by a member;