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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)Where any private trunk call is made for special reasons, the charge therefor shall be remitted by such employee or officer concerned within a period of fifteen days from the date of making such trunk call.