Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3)(v) in Tamil Nadu Co-operative Societies Rules, 1988

(v)any paid officer or servant of the bank or of any society for which it is the financing bank for the purpose specified in sub-clause (ii) with the prior approval of the Registrar, may be admitted as an associate member in a financing bank.]