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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)The person by whom a joint meeting referred to in clause (e) of sub-section (2) of section 13 shall be convened, shall be the person elected by a joint meeting of all the boards of the societies which have resolved to amalgamate into one society.