Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 166] [Entire Act] State of Tamilnadu - Subsection Section 166(5) in The Tamil Nadu Co-Operative Societies Act, 1983 (5)No order or direction under this section shall be made or issued except after giving the society or officer concerned an opportunity of ma king its or his representations.
