Section 104(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)(a)A creditor making an application under section 82 shall state the amount due to him from the society, when the amount was due, when he demanded payment thereof, whether he has received any reply and, if so, how it is not satisfactory.(b)A creditor making an application under section 82 shall deposit a sum of rupees one hundred and fifty as security towards the cost of the inspection or investigation sought for by him.
