Section 136D(12) in The Tamil Nadu Co-Operative Societies Act, 1983
(12)(a)The supersession of the Board of the State Apex Co-operative Bank and the Central Co-operative Banks shall be done only with prior consultation of the Reserve Bank.[xxx] [Clause (12) omitted by Tamil Nadu No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.]
