Section 100(1)(c) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Tamilnadu - Subsection

Section 100(1)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)the dividend upon paid-up share capital at a rate not exceeding fourteen per cent per annum for any period or periods for which dividend has not been paid; or such dividend upon paid-up share capital as may bring the total dividend paid to the maximum rate of fourteen per cent per annum for any period or periods for which the dividend at a rate lower than the maximum specified has been paid:

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State of Tamilnadu - Subsection

Section 100(1)(c) in Tamil Nadu Co-operative Societies Rules, 1988