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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Tamilnadu - Subsection

Section 154(5) in The Tamil Nadu Co-Operative Societies Act, 1983

(5)The authority referred to in sub-section (4) may award costs in any proceedings for review to be paid either out of the funds of the registered society or by such party to the application for review as it may deem fit.