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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)in the case of any other registered society, one of the members of the board of that society not disqualified for such election under the Rules or the bye-laws of such other society elected from among themselves in such manner as may be prescribed, shall be the delegate of such registered society entitled to vote in the affairs of such other society.]