Section 53(15) in Tamil Nadu Co-operative Societies Rules, 1988
(15)[ Nothing contained in this rule shall apply to the election of president or vice president or Chairperson or Vice chairperson as the case may be, of an interim board referred to in sub-clause(ii) of clause (d) of sub-section(l) and of sub-section(2) of sectionl3 and the fourth proviso to sub-section(l) of section 33.] [Substituted by SRO A-1(a)/2013 - G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (Cj1), dated 31.1.2013. w.e.f. 31.1.2013.]
