Section 181(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Subject to the provisions contained in the proviso to clause (b) of rule 178, every sugar mill having individual members not qualified for admission as a member with reference to the principal object of the sugar mill on the date of commencement of these Rules shall, in a phased manner and within a period of three years thereof, issue notice to each such member requiring him to receive his share, in or interest on, the capital of the sugar mill and other moneys due to him within thirty days from the date of receipt of such notice.
