(3)"co-operative society" means a society registered or deemed to be registered under the [Madras Co-operative Societies Act, 1932;] [Now the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).][(3-A) "Inspector" means an Inspector appointed under sub-section (1) of section 10-B;] [This clause was inserted by section 2( i) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).]
