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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1)(h) in The Tamil Nadu Co-Operative Societies Act, 1983

(h)[ does not possess the qualification with reference to the principal object of the society, prescribed in the rules or the by-laws.] [Clause (h) was inserted by section 2 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1992 (Tamil Nadu Act 19 of 1992).]