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[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Tamilnadu - Subsection

Section 111(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)Every summons issued under the Act shall be in writing and signed by the officer issuing the same or such other person as he appoints in this behalf and sealed with the seal of such officer or other person.