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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tripura - Subsection

Section 36(2) in The Tripura Co-operative Societies Act, 1974

(2)If any person becomes a member of any society on his making a declaration as required to by the bye-laws of the society or otherwise and such declaration is found to be false, then such person shall be disqualified to continue as a member of the society.