Section 2(26) in The Tamil Nadu Co-Operative Societies Act, 1983
(26)"self-reliant society" means a registered society which does not receive assistance in any form from the Government under Chapter VI or from any registered society receiving such assistance from the Government.Explanation. - A cash credit with financing bank for the maintenance of fluid resources shall not be regarded as assistance for the purpose of this clause, notwithstanding that the financing bank received assistance from the Government;
