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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(1)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)A person who is-a minor or of unsound mind admitted through his guardian as a member of any class of societies specified in clause (a) shall be liable to all the obligations of a member and shall be eligible to enjoy all the rights of a member except the right of vote in the general meeting or in any election and the right to contest for election to the board and hold office, as a member of the board.