Section 20 in The Tamil Nadu Co-Operative Societies Act, 1983
20. Registered societies to be members of Co-operative Unions.
(1)Notwithstanding anything contained in section 21, every registered society shall, with effect on and from the date of the commencement of this Act or with effect on and from the date of its registration, whichever date is later, be deemed to be a member of the District Co-operative Union or the Tamil Nadu Co-operative Union, as the case may be, if such registered society is eligible to become a member of any such Union in accordance with the bye-laws of such Union.(2)Every registered society shall pay to the Co-operative Union of which it is deemed to be a member under sub-section (1), an annual subscription at such rate as may be prescribed.
