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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1) in Tamil Nadu Co-operative Societies Rules, 1988

(1)The draft of the proposed order for amalgamation of societies under section 14 shall, among others, specify the manner in which the board of the society resulting from such amalgamation shall be constituted and the bye-laws which such society shall follow.