Section 33(7)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 33(7)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(7)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

(iii)such other registered societies as may be notified by the Government. The qualifications and the powers and functions of the managing director [or chief executive officer] [Inserted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.] shall be such as may be prescribed:

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State of Tamilnadu - Subsection

Section 33(7)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983