Section 104(7)(b) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 104(7)] [Section 104] [Entire Act]

(b)in the case of inspection or investigation, to-

(i)the society concerned;

(ii)the financing bank to which the society is affiliated;

(iii)the federal society concerned; and

(iv)to the creditor concerned where the inspection or investigation is made on the application of the creditor.

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