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

State of Tripura - Subsection

Section 36(4) in The Tripura Co-operative Societies Act, 1974

(4)If a member becomes subject to any of the disqualifications specified in sub-section (1) he shall be deemed to have ceased to be a member from the date when the disqualification was incurred.