Section 47(2)(a) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

(a)The representative general body of a society shall consist of,-

(i)the delegate of each of the societies, if any, affiliated to it;

(ii)one representative for every fifty individual members or part thereof; and

(iii)the members of the board of the society.

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