Section 69(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)For the purpose of sub-section (8) of section 48, interest shall be calculated at three per cent above the maximum lending rate of the society to the members concerned on the entire sum deducted under sub-section (2) or subsection (5) of section 48, but not remitted by the employer or the officer disbursing salary or wages, from the date on which such deduction was made.
