Section 109(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Every petition or application to the Registrar under the provisions of the Act, these Rules or the bye-laws, in respect of which no separate procedure has been provided for, shall be accompanied by a challan or receipt evidencing payment of fees specified in Schedule III and sufficient number of copies of the petition or application with all the enclosures for service on other parties.
