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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(4) in Tamil Nadu Co-operative Societies Rules, 1988

(4)Where any person has performed any journey to attend a meeting of a society and has claimed travelling and daily allowance in respect of that journey under this rule, he shall not be entitled to claim any allowance in respect of the same journey during which he had also attended the meeting of any other society.