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[Cites 0, Cited by 0] [Section 146(4)] [Section 146] [Entire Act]

State of Tamilnadu - Subsection

Section 146(4)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)The [Managing Director or the Chief Executive Officer] [Substituted for 'Managing Director' by SRO A-1(a)/ 2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013, w.e.f. 31.1.2013.] shall have power to make arrangements for the proper maintenance of accounts and the custody of cash and other properties of the society.