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[Cites 0, Cited by 2] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1) in The Tamil Nadu Co-Operative Societies Act, 1983

(1)Every member of a registered society shall be entitled to the services available to the members of the registered society under the provisions of its bye-laws and such services shall, on application made by him, be rendered to him by the board.