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[Cites 0, Cited by 4] [Section 33(10)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

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

(a)The term of office of a member who is elected to any board constituted under this Act, the Rules or the bye-laws shall be [five years] [Substituted for 'three years' by Tamil Nadu Act No. 4 of 2013, dated 23.2.2013, w.e.f. 31.1.2013.].