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[Cites 0, Cited by 0] [Section 52(7)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(7)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)The society shall, upon the receipt of the communication of the notice of election under sub-rule (5), prepare a list of members who, on the date thirty days prior to the date of poll, were qualified in accordance with the provisions of tire Act, [and these rules] [Substituted by G.O. Ms. No. 319, Co-operation, Food and Consumers Protection, dated the 30th November 1988.] to vote at the election (hereinafter called voters' list). If different constituencies are provided in these Rules or bye-laws, such voters' list shall be prepared constituency-wise.