Section 174(3) in Tamil Nadu Co-operative Societies Rules, 1988
(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
