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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)Every financing bank, every federal society and every co-operative union shall also keep a register of the names and addresses of societies affiliated to them and their registered bye-laws with all subsequent amendments thereto arranged in the order in which the amendments are registered.