Section 152(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 9] [Section 152(2)] [Section 152] [Entire Act]

State of Tamilnadu - Subsection

Section 152(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)Any person aggrieved by any-

(i)decision under section 7, sub-section (4) of section 23, sub-section (6) of section 34; or

(A)the Registrar for the State to the Government; or

(B)any other person, to the Registrar.

(ii)refusal to register the society under section 9 or the amendment of the bye-laws under section 11; or

(iii)registration of amendment of the bye-laws under sub-section (2) of section 12; or

(iv)approval of, or refusal lo approve, the expulsion of a member under sub-section (2) of section 25, the proposal to take loan under clause (c) of subsection (1) of section 105, the decision of the board under clause (ii) of subsection (1) of section 106, the regulations under section 108 or the removal of a member under the proviso to section 109; or

(v)order under section 14, clause (ii) of sub-section (2) of section 21, section 36, sub-section (1) of section 88, sub-section (1) of section 89, section 137 or section 181, may appeal if such decision, refusal, registration, approval or refusal to approve or order is that of-

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State of Tamilnadu - Subsection

Section 152(2)(a) in The Tamil Nadu Co-Operative Societies Act, 1983