Section 107(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Where a dispute under sub-section (1) of section 90 is referred after the expiry of the period of limitation specified in clause (a) of sub-section (9) of the said section, it shall be accompanied by a petition supported by an affidavit setting forth the facts on which the applicant relies to satisfy the Registrar that he had sufficient cause for not referring the dispute within the period of limitation.
