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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Tripura - Subsection

Section 52(2) in The Tripura Co-operative Societies Rules, 1976

(2)Except otherwise specifically authorised by the Registrar, the funds so created shall be utilised in accordance with the provisions of the bye-laws of the society only for payment of such bonus.