Section 32(9) in Tamil Nadu Co-operative Societies Rules, 1988
(9)An associate member shall not be required to contribute to the share capital of the society, but shall pay such admission fee as may be specified in the bye-laws, which shall not in any case exceed [one hundred rupees] [Substituted by G.O. Ms. No. 263, Co-operation, Pood and Consumers Protection, dated the 24th July 2001.]. The admission fee shall not be refundable.
