Section 52(17)(c) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 52(17)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(17)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)[ As soon as the election is over, the Election Officer shall intimate the results of the election in Form No.22 to the society, the Election Commission, the District Election Officer, the State Election Officer and the Election Officer, if any appointed under sub-rule (1) of rule 53 for conducting the election of the office- bearers of the board.] [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.]

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State of Tamilnadu - Subsection

Section 52(17)(c) in Tamil Nadu Co-operative Societies Rules, 1988