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State of Tamilnadu - Section

Section 18 in The Tamil Nadu Co-Operative Societies Act, 1983

18. Joint business.

- Any registered society may, with the previous approval of the Registrar, by resolution passed by a majority of the members present and voting at a general meeting of such society, enter into an agreement with any other registered society, or any undertaking of the Government or the Central Government for carrying on jointly any specific business.