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[Cites 0, Cited by 7] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in The Tamil Nadu Co-Operative Societies Act, 1983

(3)Any amendment of the- bye-laws registered under sub-section (2) shall have the same effect as an amendment of the bye-laws registered under section 11 unless the registration is cancelled in pursuance of a decision in appeal.