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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(5) in The Tamil Nadu Co-Operative Societies Act, 1983

(5)Where any service is rendered by the board in pursuance of an order under sub-section (4), the board and the member to whom such service is rendered shall have the same rights and be subject to the same liabilities in relation to such service as if no such order has been made.