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

State of Tamilnadu - Subsection

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

(i)When the co-operative printing press has expressed, in writing, its inability to undertake the printing work or where such co-operative printing press 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 a printers' service industrial co-operative society, if there is any such society in the headquarters of the society.