Section 113 in The Tamil Nadu Co-Operative Societies Act, 1983
113. State and Primary [Agriculture and Rural] [Substituted by Section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks.
(1)There shall be a State [Agriculture and Rural] [Substituted by Section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank for the State of Tamil Nadu and as many Primary [Agriculture and Rural] [Substituted by Section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development banks as may be deemed necessary.(2)Every Primary [Agriculture and Rural] [Substituted by Section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank shall, with effect on and from the date of the commencement of this Act or with effect on and from the date of its registration, whichever is later, be deemed to be a member of the State [Agriculture and Rural] [Substituted by Section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank.(3)The board of the State [Agriculture and Rural] [Substituted by Section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank shall have a general power of supervision over the Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks.
