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[Cites 0, Cited by 0] [Section 75(6)] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(6)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)Any employee borne on a common cadre of service, aggrieved by an order relating to censure or stoppage of increment, passed by a registered society, may appeal to the competent authority.