Section 105 in Tamil Nadu Co-operative Societies Rules, 1988
105. Manner of consulting the financing bank under section 88.
- The Registrar shall, in consulting the board of the financing bank under sub-section (6) of section 88, send to the board of the financing bank, a copy of the notice of supersession issued by the Registrar and a copy of the reply, if any, to the said notice received from the board or any member of the board of the society together with the tentative conclusion arrived at by the Registrar or the gist thereof.
