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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)Every decision of the board shall be taken only at an ordinary or special meeting of the board convened in accordance with the provisions of the Act and these Rules and in no case a resolution of the board shall be passed by circulation of papers among the members of the board.