Section 73(2)(ii) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Tamilnadu - Subsection

Section 73(2)(ii) in Tamil Nadu Co-operative Societies Rules, 1988

(ii)Where there is no such printers' service industrial co-operative society in the headquarters of the society or when such printers' service industrial cooperative society has also expressed, in writing, its inability to under take the printing work or where such printers' service industrial co-operative society does not send any reply within fifteen days from the date of receipt of the reference from the society, the society may entrust its printing work to any printing press.]

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State of Tamilnadu - Subsection

Section 73(2)(ii) in Tamil Nadu Co-operative Societies Rules, 1988