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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2)(vi) in Tamil Nadu Co-operative Societies Rules, 1988

(vi)any paid officer or servant of the society or of its financing bank for any of the purposes specified in sub-clauses (i), (ii) and (v) provided that the prior approval of the Registrar is obtained for the purposes specified in sub-clauses (i), (ii) and (v), may be admitted as an associate member in any credit society other than a financing bank.