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[Cites 0, Cited by 1] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(c) in The Tamil Nadu Co-Operative Societies Act, 1983

(c)After the expiry of two months from the date of dispatch of the preliminary resolution to all the members and creditors of the society, a meeting of the general body of the society of which at least fifteen clear days' notice shall be given to its members, shall be convened for considering the preliminary resolution and the proposed bye-laws. If, at such meeting, the preliminary resolution and the proposed bye-laws of the new societies are confirmed by a resolution passed by a majority of not less than two-third of the members present and voting, either without changes or with such changes, as in the opinion of the Registrar, are not material, he may subject to the provisions of clause (e) and of section 9, but notwithstanding anything contained in section 8 and on receipt of a copy of such resolution certified in the manner prescribed, register the new societies and the bye-laws thereof. On such registration, the registration of the original society shall be deemed to have been cancelled.