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[Cites 0, Cited by 3] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(3) in The Tamil Nadu Co-Operative Societies Act, 1983

(3)The Registrar may direct the competent authority or the registered society, as the case may be, to extend or cause to be extended, from time to time, the period of suspension and the paid officer or servant suspended shall not be reinstated except with the previous sanction of the Registrar.