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[Cites 0, Cited by 2] [Section 90(9)] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(9)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)Notwithstanding any thing contained in clause (a), the Registrar may admit a dispute after the expiry of the period of limitation if the applicant satisfies the Registrar that he had sufficient cause for not referring the dispute within such period and the dispute so admitted shall be a dispute which shall not be barred on the ground that the period of limitation has expired.