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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)No person other than a member of the board of, or a delegate of, any society' affiliated to any apex society or central society prescribed under sub-section (2) of section 33 shall be chosen as a representative to the board of a scheduled co-operative society.