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[Cites 0, Cited by 1] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)Two or more registered societies may, at meetings of their respective general bodies specially called for the purpose of which at least fifteen clear days' notice shall be given to their respective members resolve to amalgamate into one society. The said resolution is hereafter in this sub-section referred to as the preliminary resolution. The proposed bye-laws of the amalgamated society shall be annexed to the preliminary resolution.