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[Cites 0, Cited by 7] [Section 81] [Entire Act]

State of Tamilnadu - Subsection

Section 81(6) in The Tamil Nadu Co-Operative Societies Act, 1983

(6)The Registrar may, by order in writing, direct the registered society or any officer of the society or its financing bank 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 .is a result of the inquiry.