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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)Notwithstanding the period of retention specified in sub-rules (1) and (2) above, the Chief Executive or the President, where there is no Chief Executive, may, while scrutinising the list of records to be destroyed, order that a particular account, book or record be retained for a longer period or permanently.