Section 134 in Tamil Nadu Co-operative Societies Rules, 1988
134. Receipts for payment of amount due.
- Every person making a payment towards any money due for the recovery of which application has been made under these rules shall be entitled to a receipt for the amount signed by the Sale Officer or other officer empowered by the Registrar in that behalf. Such receipt shall state the name of the person making the payment and the subject matter in respect of which the payment is made.
