Section 32(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)[ Any manufacturer of, or dealer in, appliances, dyes, raw materials and other accessories used by the society or by its members in the processing or production of any commodity or any trader or commission agent or merchant dealing in the commodities produced by the society, may be admitted as an associate member of an industrial society (other than a society under the control of Khadi and Village Industries Board) or a processing society:Provided that the transactions with any associate member by any society specified in this sub-rule shall be subject to such monetary limits and conditions as may be prescribed in the bye-laws or as may be specified by the Registrar, from time to time.] [Sub-rule (7) was substituted by G.O. Ms. No. 263, Co-operation, Food and Consumers Protection, dated the 24th July 2001.]
