Section 86(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)The total expenditure on advertisements in a year shall not exceed the amount provided for in the budget approved by the society for the year or one-tenth of one per cent of the total sales or working capital during the previous year, whichever is less:Provided that the Registrar may, in special circumstances, on a requisition from the board permit total expenditure exceeding one-tenth of one per cent of the total sales or working capital, but not exceeding the budget provision.] [Substituted by G.O. Ms. No. 716, Co-operation, Food and Consumers Protection, dated the 19th August 1989.]
