Section 174 in Tamil Nadu Co-operative Societies Rules, 1988
174. Payment of expenses by societies.
(1)The sums payable to Government by a registered society under section 86 shall be determined by the Registrar in accordance with such scale as may be notified by the Government, from time to time.(2)The payment shall be made by the society within fifteen days from the date of demand.(3)The Government may, in their discretion, by a general or special order, remit all or any portion of the dues payable by any registered society or class of societies, for any period they may specify.[Chapter XVIII] [This Chapter was inserted by G. O. Ms. No. 281, Co-operation, Food and Consumers Protection, dated the 14th June 1988.] Co-Operative Sugar Mills
