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[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(10)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)[ Every co-opted member of the board shall hold office only for such period for which the members of the board who have co-opted the member would have been entitled to hold office.] [Substituted by Tamil Nadu Act No. 4 of 2023, dated 23.2 3013, w.e.f. 31.1.2013.]