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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)Where a member of the board or a delegate, after having attended the meeting of one society, has to attend to the meeting of any other society or its board in the same place, such member may, at his option, remain in the same place to attend the meeting of the other society:Provided that no period exceeding seven days shall intervene between the last day of the meeting of one society and first day of the meeting of the other society:Provided further that the claim for daily allowance shall be limited to the travelling allowance and daily allowance admissible for a journey from the place of the meeting to the place where he ordinarily resides.