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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)Any sum to be contributed to the co-operative research and development fund (hereinafter in this rule referred to as the research and development fund) shall be remitted by the society concerned to the co-operative union of which it is a member, within one month from the date of receipt of the audit memorandum. Every district cooperative union to which any sum is remitted under this rule shall, within a period of thirty days from the date of receipt thereof, remit ninety per cent of the amount so received to the Tamil Nadu Cooperative Union to the credit of the research and development fund. The remaining ten per cent of the said amount shall be credited to the general fund of the district co-operative union concerned.