Section 170 in The Tamil Nadu Co-Operative Societies Act, 1983
170. Power to exempt registered societies.
- Without prejudice to the powers conferred by section 169, the Government may, in the public interest, by general or special order whether prospectively or retrospectively,-(a)exempt any registered society, from any of the provisions other than [***] [Words 'clause (b) of' by Tamil Nadu Act No. 4 of 3023, dated 23.2.2013, w.e.f. 31.1.2013.] sub-section (1) of section 88 and sub-section (1) of section 89 of this Act or of the Rules, subject to such conditions as may be specified; or(b)direct that such provisions of the Rules shall apply to such society with such modifications as may be specified in the order.
