Section 34 in The Tripura Co-operative Societies Act, 1974
34. Insolvency of members.
- Notwithstanding anything contained in the Provincial Insolvency Act, 1920 (V of 1920), of any corresponding law for the time being in force, the dues of society from a member, in insolvency proceedings against him, shall rank in order or priority next to the dues payable by him to the Government or to a local authority.
