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[Cites 0, Cited by 2] [Section 33(1)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)The management of every registered society shall vest in a board constituted in accordance with the provisions of this Act, the Rules and the bye-laws, which shall exercise such powers and perform such duties as may be conferred or imposed on it by this Act, the Rules and the bye-laws: