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[Cites 0, Cited by 0] [Section 136D(14)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(14)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)The bye-laws or any amendment to the bye-laws of a short-term cooperative credit structure society shall be registered by the Registrar within thirty days from the date of receipt of the application.