Section 33(10)(c) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 33(10)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(10)(c) in The Tamil Nadu Co-Operative Societies Act, 1983

(c)The Government, the Registrar, the prescribed authority or the financing bank or the board of another society or other interest may, at any time, withdraw [any co-opted member or functional director if his or her action is detrimental to the interest of the society and fill up the vacancy or vacancies] [Substituted for 'any person or persons nominated and fill up the vacancy or vacancies by fresh nomination' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.].

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State of Tamilnadu - Subsection

Section 33(10)(c) in The Tamil Nadu Co-Operative Societies Act, 1983