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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Tamilnadu - Subsection

Section 149(8) in Tamil Nadu Co-operative Societies Rules, 1988

(8)Nothing contained in this rule, except the items (i), (v) and (viii) of sub-rule (1) and the provision contained in sub-rules (5) to (7) shall apply to a Government servant deputed or a person deputed from any other institution, to the services of any society.