Section 104(7)(a) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 104(7)] [Section 104] [Entire Act]

(a)in the case of inquiry, to-

(i)the Government or to any officer appointed by the Government, where the Government have subscribed to the share capital of the society;

(ii)the financing bank to which the society is affiliated;

(iii)to the society concerned;

(iv)to the District Collector in case the inquiry is ordered at his request;

(v)to the federal society concerned;

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