Section 51(4) in The Tripura Co-operative Societies Act, 1974
(4)Nothing contained in this section shall apply to persons employed in any railways (within the meaning of the Constitution of India) and in mines and oil fields.Explanation. - In this section, the expression "society" includes a co-operative society registered or deemed to be registered in any State or Union territory outside the State of Tripura which the Government may, by notification in the official Gazette, declare to be a reciprocating State or Union territory for the purpose of this section.
