Section 21(2)(i) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 8] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(i) in The Tamil Nadu Co-Operative Societies Act, 1983

(i)In the case of every registered society, every individual eligible for admission as a member of any such society under the provisions of this Act, the Rules and the bye-laws of the society shall, on application made in such form and in such manner as may be prescribed, be admitted by the board [or by the general body, where there is no board] [Inserted by Tamil Nadu Act No. 37 of 2012, dated 14.11.2012, w.e.f. 3.8.2012.] as a member of the society with effect from the date of receipt of such application in the office of such society:

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State of Tamilnadu - Subsection

Section 21(2)(i) in The Tamil Nadu Co-Operative Societies Act, 1983