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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)The notice of the meeting shall be sent by the Election Officer to the members of the board by one or more of the following modes, namely:-
(i)by giving or tendering it to such member of the board and if the member of board is not found, by giving or tendering it to some adult member of his family under his acknowledgement; or
(ii)by post under certificate of posting.