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[Cites 0, Cited by 1] [Section 90(9)] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(9)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)The period of limitation for referring a dispute under this section shall be regulated by the provisions of the Limitation Act, 1963 (Central Act 36 of 1963) as if the disputes were a suit and the Registrar, a Civil Court, subject to the following modifications, namely:-
(i)when the dispute relates to a society in respect of which a special officer has been appointed under section 88 or to a society which has been ordered to be wound up under section 137, the period of limitation shall he six years from the date of the order issued under section 88 or section 137, as the case may be;
(ii)save as otherwise provided in clause (i), when the dispute relates to any act or omission on the part of any of the parties referred to in clause (b) or clause (c) of sub-section (1), the period of limitation shall be six years from the dale on which the actor omission with reference to which the dispute arose, took place;
(iii)when the dispute is in respect of, or in connection with, any election, the period of limitation shall be two months from the date of declaration of the result of the election.