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[Cites 0, Cited by 4] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(g) in The Tamil Nadu Co-Operative Societies Act, 1983

(g)[ does not possess the qualification, with reference to the principal object of the society, prescribed in the rules or the by-laws; or [Clause (g) substituted by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.]