Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 33 in Tamil Nadu Co-operative Societies Rules, 1988 33. Class of persons for purpose of clause (a) of sub-section (3) of section 23. - The class of persons for the purpose of clause (a) of sub-section (3) of section 23 shall be the discharged prisoners.
