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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2) in Tamil Nadu Non-Trading Companies Rules, 1981

(2)The chairman shall have power, at any time before the result of the poll is declared, to remove a scrutineer from office and to fill the vacancies are arising from such a removal or from any other cause.