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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Tamilnadu - Subsection

Section 80(5) in The Tamil Nadu Co-Operative Societies Act, 1983

(5)The Registrar may, by order in writing, direct any officer of the society to take such action as may be specified in the order to remedy within such time as may be specified therein the defects, if any, disclosed as a result of the audit.