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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)The copy of the resolution referred to in clause (c) of sub-section (2) of section 13 shall be signed by the person presiding over the joint meeting and not less than one member of the board of each society represented at such joint meeting and shall bear the seals of all the societies concerned.