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[Cites 0, Cited by 0] [Section 136D(4)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(4)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)There shall be only one nominee of the Government in the Board of the State Apex Co-operative Bank or a Central Co-operative Bank if the Government has subscribed to its share capital.