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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Tamilnadu - Subsection

Section 57(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)If the President is continuously absent from the area of operations of the society or otherwise unable to exercise his powers or perform his functions for any other reason for more than ten days, it shall be open to the board to authorise the Vice-President to exercise the powers and perform the functions of the President during such absence or inability.