Section 2(23) in The Tamil Nadu Co-Operative Societies Act, 1983
(23)"Registrar" means an officer of the Government appointed to perform the duties of a Registrar of Co-operative Societies under this Act and includes any other officer of the Government [or any officer of body corporate owned or controlled by the Government] [The substituted by section 3 of the Tamil Nadu Co-operative Societies (Amendment), 1989 (Tamil Nadu Act 36 of 1989).] on whom all or any of the powers of a Registrar under this Act have been conferred under section 3;
