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State of Tamilnadu - Section
Section 15 in Tamil Nadu Co-operative Societies Rules, 1988
15. Annual subscription to co-operative unions.
- The rate of annual subscription payable to co-operative imions under sub-section (2) of section 20 shall be as follows:-| (A) District Co-operative | Union Annual subscription |
| (i) Primary societies having jurisdiction of notmore than one revenue taluk. | Ten rupees for every one lakh of rupees ofworking capital or part thereof subject to a maximum of twothousand rupees. |
| (ii) Primary societies having jurisdiction ofmore than one revenue taluk, central societies other thanCo-operative Training Institutes. | One hundred rupees for every ten lakh of rupeesof working capital or part thereof subject to a maximum of fivethousand rupees. |
| (B) Tamil Nadu Co-operative Unions | Annual subscription |
| (i) District Co-operative Unions | Ten per cent of the annual subscriptioncollected by the district co-operative union from the membersocieties. |
| [Entry (ii) omitted by SRO A-1(a)/2013 - G.O. Ms.No. 10, Co-operation, Food and Consumer Protection (Cj1),dated 31.1.2013, w.e.f. 31.1.2013] | |
| (iii) Apex Societies. | One thousand rupees for every one crore ofrupees of working capital or part thereof subject to a maximum oftwenty-five thousand rupees. |