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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(3) in Tamil Nadu Co-operative Societies Rules, 1988

(3)Such commodities or products shall be verified with reference to the sample, description or specification in full or where the quantity purchased will not permit verification in full on a random sampling basis. Such verification shall be made jointly by the employee nominated under sub-rule (1) and another employee, other than the person who receives the commodify or product or in-charge of the stock, nominated for this purpose by the chief executive. The chief executive may nominate different employees for different commodities or products.