Section 80(6) in The Tamil Nadu Co-Operative Societies Act, 1983
(6)Every registered society shall pay to the Government such fee for the audit of its accounts for each co-operative year as may be fixed by the Registrar in accordance with the rules made in this behalf and the fee levied for audit shall be recoverable in the manner specified in section 148:Provided that the Government may, by general or special order, exempt any registered society or class of registered societies from the payment of the whole or any part of the tee payable for audit for any co-operative year.
