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[Cites 0, Cited by 0] [Section 33(11)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(11)(c) in The Tamil Nadu Co-Operative Societies Act, 1983

(c)Save as otherwise provided in this Act or rules,-
(i)the member of the board of a registered society shall be elected by the members of the registered society by secret ballot in such manner as may be prescribed;
(ii)the office-bearers of a registered society shall be elected by the elected members of the board from among themselves by secret ballot in such manner as may be prescribed: