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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)The person elected or nominated to convene the joint meeting and, in his absence, the person presiding over the joint meeting shall, within seven days from the date of the joint meeting, communicate a copy of the resolution of the joint meeting to all such societies, the financing bank, the federal society and the Registrar.