Section 22(1) in The Tripura Co-operative Societies Act, 1974
(1)Subject to the provisions of Section 24, no person shall be admitted as a member of a society except the following, that is to say-(a)an individual, who is competent to contract under the Indian Contract Act, 1872 (IX of 1872);(b)a firm, company or any other body corporate constituted under any law for the time being in force, or a society registered under the Societies Registration Act, 1860 (XXI of 1860);(c)a society registered or deemed to be registered under this Act;(d)the Government;(e)a local authority;(f)a public trust registered under any law for the time being in force for the registration of such trust:Provided that the provisions of Clause (a) shall not apply to an individual seeking admission to a society exclusively formed for the benefit of students of a school or college;Provided further that, subject to such terms and conditions as may be laid down by the Government by general or special order, a firm or company may be admitted as a member only of a society which is a federal or urban society or which conducts or intends to conduct as industrial undertaking;Provided also that, any firm or company, which is immediately before the commencement of this Act, a member of a society deemed to be registered under this Act, shall have, subject to the other provisions of this Act, the right to continue to be such member on and after such commencement.Explanation. - For the purpose of this section, an "urban society" means a society the business of which mainly falls within the limits of a municipal corporation, municipality, cantonment, notified area or a sub-divisional area.
