Section 26(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

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State of Tamilnadu - Subsection

Section 26(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)Subject to the provisions of sub-rule (2), persons who are minors or of unsound mind may be admitted as members in the following societies, namely:-

(i)agricultural producers marketing societies;

(ii)consumer societies;

(iii)credit societies other than financing banks and employees credit societies;

(iv)dairy societies;

(v)farming societies;

(vi)fisheries societies;

(vii)industrial societies;

(viii)irrigation societies;

(ix)oil-seeds growers societies;

(x)processing societies; and

(xi)weavers societies.

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State of Tamilnadu - Subsection

Section 26(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988