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[Cites 0, Cited by 6] [Section 34(5)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(5)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)No member of a board in respect of whom proceeding under section 87 is pending and no member of a hoard in respect of which proceeding under section 88 is pending, shall be eligible for election or nomination to the board till the termination of such proceeding.