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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tripura - Subsection

Section 46(1) in The Tripura Co-operative Societies Act, 1974

(1)No society shall make a loan to any person other than a member, or on the security of its own shares or on the security of any person who is not a member:Provided that with the special sanction of the Registration, a society may make loans to another society.