Section 52(6)(c) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 52(6)] [Section 52] [Entire Act]

(c)The election notice shall also be published,-

(i)in the notice board at the office of the society; and

(A)in the notice board at the branch of the society in that place; or

(B)in such other place as the District Election Officer or the Election Officer may specify in this behalf.

(ii)in cases where the elections are held in a place outside the headquarters of the society -

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