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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(3) in The Tripura Co-operative Societies Act, 1974

(3)No signature to an application on behalf of a society shall be valid, unless the person signing is a member of the committee of such a society, and is authorised by the committee by resolution to sign on its behalf the application for registration of the society and its bye-laws, and a copy of such resolution is appended to the application.