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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)such number of members elected from such area or from such class or category of registered societies as may be prescribed, of whom eighteen per cent shall be elected from members of Scheduled Castes and Scheduled Tribes and thirty per cent shall be elected from women, as provided in the first proviso to sub-section (1);