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[Cites 0, Cited by 0] [Section 169(3)] [Section 169] [Entire Act]

State of Tamilnadu - Subsection

Section 169(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)set forth concisely and under distinct heads, the grounds or objection to the decision, order, award, refusal, registration or approval complained of or other proceedings appealed against or sought to be revised together with a memorandum of evidence;