Section 107(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)The reference to the Registrar of any dispute under sub-section (1) of section 90 shall be in writing which shall be accompanied by,-(a)a statement of the subject matter of the dispute referred to;(b)a certified copy of the relevant records on which the dispute is based;(c)a receipted challan or record to evidence payment of the fees fixed in accordance with sub-rule (11);(d)sufficient number of copies of the application with all the enclosures for service on the' defendant; and(e)such other statement or records as may be required by the Registrar:Provided that the original documents and records including bond or agreement on which the dispute is based shall, however, be produced at the lime of hearing before the Registrar, Arbitrator or Arbitrators or other person deciding the dispute.
