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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(b) in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986

(b)Notwithstanding anything contained in this Act, any Special Officer appointed under sub-section (1) of section 72 of the Co-operative Societies Act to manage the affairs of an agricultural service co-operative society and holding office as such on the 28th September 1985 shall be deemed to be the Special Officer appointed under clause (a) in respect of that society.