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[Cites 0, Cited by 0] [Section 146(7)] [Section 146] [Entire Act]

State of Tamilnadu - Subsection

Section 146(7)(i) in Tamil Nadu Co-operative Societies Rules, 1988

(i)to make appointments of the members of the establishment other than paid officers in accordance with the strength of each category and scales of pay prescribed in the special by-law covering the service conditions of the employees of the society concerned;