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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Tamilnadu - Subsection

Section 169(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)An appeal under sub-section (2) of section 152 or an application for revision under sub-section (1) of section 153 shall be either presented in person or sent by registered post to the appellate or revising authority.