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[Cites 0, Cited by 7] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2) in The Tamil Nadu Co-Operative Societies Act, 1983

(2)Except as otherwise provided in the rules, an associate member shall not be entitled to participate in the general meeting of the registered society, or in the elections to the board of such society or to become an officer of the registered society or to any share in any form whatsoever in the assets or profits of the registered society.