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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Tamilnadu - Subsection

Section 117(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)Where, in connection with the proceedings on an application under section 143, any person requires the issue of any process, or objects to any process issued, or proposed to be issued, or requires the adjournment of any proceedings or objects to any order passed, he shall pay such fee at the rate specified in Schedule IV.