Section 2(31) in The Tripura Co-operative Societies Act, 1974
(31)"society with limited liability" means a society in which the liability of its members for the debts of the society, in the event of its being wound up, is limited by is bye-laws(i)to the amount, if any, unpaid on the shares respectively held by them, or(ii)to such amount as they may respectively undertake to contribute to the assets of the society;
