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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(7) in Tamil Nadu Co-operative Societies Rules, 1988

(7)[ The society shall communicate a copy of such resolution to the office-bearer concerned who shall cease to be such office-bearer from the date of such resolution.] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated 19th August 1989.]