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[Cites 0, Cited by 0] [Section 52(6)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(6)(i) in Tamil Nadu Co-operative Societies Rules, 1988

(i)the total number of vacancies to be filled up by election and of which the number of seats reserved under the Act or Rules for Scheduled Castes and Scheduled Tribes and Women, if any and the number of unreserved seats to be filled up by election;