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[Cites 0, Cited by 1] [Section 153] [Entire Act]

State of Tamilnadu - Subsection

Section 153(4) in The Tamil Nadu Co-Operative Societies Act, 1983

(4)The Registrar or the Government may award costs in any proceedings under this section to be paid either out of the funds of the society or by such party to the application for revision as the Registrar or the Government may deem fit.