Section 136D(13) in The Tamil Nadu Co-Operative Societies Act, 1983
(13)[***] [Clauses (a) and (b) including the proviso thereto omitted by Tamil Nadu Act No. 4 of 2013. dated 23.2.2013, w.e.f. 31.1.2013.](c)A member of the Board of a primary agricultural credit society which has been superseded under this Act shall not be entitled to contest the election again for a period of three years from the date of supersession.
