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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1)(mm) in Tamil Nadu Co-operative Societies Rules, 1988

(mm)subject to the provisions contained in sections 73 to 77 and the rules made and orders issued hereunder, special bye-laws specifying the authority competent to fix, revise or regulate the strength of the establishment, the scales of pay and allowances of the employees of the society; and the conditions of service of employees of the society providing for-