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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(1)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

(iii)every person nominated to the board of a society by the Government or the Registrar or the prescribed authority or the financing bank, or the board of another registered society or other interests (such as the Tamil Nadu State Agricultural Marketing Board), as the case may be, or an ex-officio member of the board, shall have one vote;