Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 169(3)] [Section 169] [Entire Act] State of Tamilnadu - Subsection Section 169(3)(e) in Tamil Nadu Co-operative Societies Rules, 1988 (e)accompany a receipted challan or record to evidence payment towards the fees specified in Schedule III.