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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Tripura - Subsection

Section 56(1) in The Tripura Co-operative Societies Act, 1974

(1)No part of the funds of a society except net profits as declared by the annual general meeting in conformity with this Act, rules and bye-laws, shall be divided by way of bonus or dividend or otherwise among its members.