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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2)(ii) in The Tamil Nadu Co-Operative Societies Act, 1983

(ii)is employed in any co-operative society or is a Government servant engaged in the administration or audit of Co-operative societies:Provided that the disqualification in sub-clause (ii) shall not apply to a person from being elected or nominated as a member of a board of any registered society composed exclusively of such employees of the co-operative society or of such Government servants; or”.