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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in The Tamil Nadu Co-Operative Societies Act, 1983

(2)If any member of any registered society is refused any services or where the decision of the board on his application for services is not communicated to him within such time as may be prescribed, he may apply to the Registrar for redress.