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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Tamilnadu - Subsection

Section 75(9) in The Tamil Nadu Co-Operative Societies Act, 1983

(9)The Government may, by Rules, specify the rate at which the registered societies shall contribute towards the salary (including allowances), subsistence allowance, leave salary, provident fund and gratuity and such other sums or allowances as may be prescribed of the employees of the common cadre of service.