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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(1) in Tamil Nadu Co-operative Societies Rules, 1988

(1)A society may, subject to the provisions in this rule, pay honorarium to the members of the board including the President and Vice-President at such sum as may be decided by the general meeting and the aggregate of honorarium so payable shall not exceed ten per cent of its net profits.