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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in Tamil Nadu Co-operative Societies Rules, 1988

(1)Every society shall keep a copy of its registered bye-laws with all subsequent amendments thereto arranged in the order in which the amendments are registered. One copy of the registered bye-laws shall be kept in safe custody, and the other copy of the registered bye-laws shall be kept as a reference copy.