Section 33(1)(i) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1)(i) in The Tamil Nadu Co-Operative Societies Act, 1983

(i)for more than six months in the case of registered societies where the nominated board has held office for two and a half years or more on the date of the commencement of this Act; and

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State of Tamilnadu - Subsection

Section 33(1)(i) in The Tamil Nadu Co-Operative Societies Act, 1983