Section 34(2)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983

(iii)sub-clause (iii) or (iv) of the said clause (b), shall not be eligible for re-election or re-nomination as a member of that board or for election or nomination to, the board of any other registered society, for a period of three years which shall be reckoned ,-

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State of Tamilnadu - Subsection

Section 34(2)(iii) in The Tamil Nadu Co-Operative Societies Act, 1983