Section 181(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)If the individual concerned fails to receive his share in, or interest, on the capital and other moneys due to him within thirty days from the date of receipt of the notice under sub-rule (1), the amount representing the share in, or interest on, the capital and other moneys due to such individual shall, forthwith, be credited to a suspense account.
