Section 52(7)(d) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 52(7)] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(7)(d) in Tamil Nadu Co-operative Societies Rules, 1988

(d)The society shall also publish a copy of the voters' list on the notice board at the office of the society not less than' [ten clear days] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.] prior to the date of poll requiring the members to make their claims or raise their objections, if any, by a petition setting out the grounds on which the claim is based or objection is raised, as the case may be, and present it to the Election Officer [within two days] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.] of such publication.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 52(7)(d) in Tamil Nadu Co-operative Societies Rules, 1988