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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)The provisions of clause (c) of sub-section (1) and clause (c) of sub-section (2) shall not apply to a person seeking admission to, or to a member of, a registered society which has as its principal object the provision of employment to its members or which is composed exclusively of the employees of the financing bank: