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 52] [Entire Act] State of Tripura - Subsection Section 52(1) in The Tripura Co-operative Societies Rules, 1976 (1)A society may create out of its net profits a fund to be called "the Bonus Equalisation Fund" for payment of bonus to persons other than its paid employees who are not its members.
