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[Cites 0, Cited by 0] [Section 136D(20)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(20)(d) in The Tamil Nadu Co-Operative Societies Act, 1983

(d)If in the opinion of the Reserve Bank or the National Bank, a person has been co-opted as a member of the Board without having the requisite special knowledge or experience in such fields as may be stipulated by the Reserve Bank, the Registrar shall, on being advised by the Reserve Bank or the National Bank, ensure removal of that person co-opted within one month of being so advised by the Reserve Bank or the National Bank.