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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(7) in Tamil Nadu Co-operative Societies Rules, 1988

(7)The telephone charges for each telephone and the trunk call charges, if any, shall be reviewed every month or before settling the telephone bill and such review shall be placed before the board at least once in a quarter.