Section 71(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Notwithstanding anything contained in sub-rule (1), every primary consumers' society shall purchase goods required by it from the co-operative whole-sale stores or regional distribution centre functioning in its area or consumers' co-operative federation in respect of goods available with such consumers' cooperative wholesale stores or regional distribution centre or consumers' co-operative federation for supply to such primaries:[Provided that in any district, where there is no co-operative wholesale stores or regional distribution centre or where the co-operative wholesale stores or the regional distribution centre or consumer's co-operative federation is not able to supply the commodities required by a primary consumer's society functioning in such district, the primary co-operative society may purchase such commodities from open market subject to such conditions and restrictions as may be specified by the Registrar by general or special order.] [Proviso was inserted by G.O. Ms. No. 246, Co-operation Food and Consumers Protection, dated the 4th June 2004.]
