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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Tamilnadu - Subsection

Section 162(3)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)the provisions of rules 97 to 103 of Order XXI of the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908) shall apply mutatis mutandis to cases referred to above.