Section 107(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)(a)The decision, award or order shall be reduced in writing and shall also contain an order as to costs.(b)Where a decision, award or order is for payment of money, it shall also contain an order as to further interest, which shall be a percentage per annum from the date immediately following the date up to which interest was allowed and included in the decree amount.(c)A copy of the decision, award or order shall be communicated free of cost by the Registrar, the Arbitrator, Arbitrators or the other person deciding the dispute to the parties to the dispute by personal delivery under acknowledgement or under certificate of posting.
