Section 2(d) in Tamil Nadu Co-operative Societies Rules, 1988
(d)"default" means in respect of a loan, failure on the part of any member or person to repay to the society concerned the loan or any instalment thereof or any other amount due to the society within the time fixed for repayment or to keep any other obligation for the fulfilment of which a time limit has been specified in the bye-laws and in respect of an advance or credit purchase, failure to repay the advance or sum due under credit purchase within the time limit fixed for repayment and where no such time limit is fixed within thirty days from the date of advance or credit purchase;(dd)[ "Election Commission" means the Tamil Nadu State Co-operative Societies Election Commission;] [Inserted by SRO A-1(a)/ 2013., G.O. Ms. No. 10, Co-operation, Food and Consumer Protection (CJ1), dated 31.1.2013, w.e.f. 31.1.2013.]
