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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of Tamilnadu - Subsection

Section 180(2)(m) in The Tamil Nadu Co-Operative Societies Act, 1983

(m)prescribe the returns to be submitted by a society to the Registrar and provide for the persons by whom and the form in which such returns shall be submitted and in case of failure to submit any such return, for the levy of the expenses for preparing it;