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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(4) in Tamil Nadu Co-operative Societies Rules, 1988

(4)[ The Secretary or where there is no Secretary, the Chief Executive or where there is no Secretary or Chief Executive, the President shall place or cause to be placed all applications for membership before the board or the general body, where there is no board for its decision and arrange to communicate the decision of the board or the general body, as the case may be, granting or refusing to grant admission to the applicant within a period of sixty days from the date of receipt of the Application in the office of the society.] [Substituted by SRO A-36/2012 - G.O. Ms. No. 142, Co-operation, Food and Consumer Protection (Cj1), dated 19.11.2012. published dated 5.12.2012.]