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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3) in Tamil Nadu Co-operative Societies Rules, 1988

(3)The copy of the resolution referred to in sub-section (3) of section 15 shall be signed by the President of each of the societies concerned and not less than two members of the board of each such society, who were present at the meeting of the general body, and shall bear the seal of the society concerned.