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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Tamilnadu - Subsection

Section 143(2)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)by affixing the list containing the information specified in sub-rule (3) in the notice board of the society or of the financing bank or financing bank's branches or in any public place or places within the area of operation of the society concerned as the financing bank may consider it necessary to give due publicity;