Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Tripura - Subsection Section 27(2) in The Tripura Co-operative Societies Act, 1974 (2)Where a share of a society is held jointly by more than one person, only the person whose name stands first in the share certificate, shall have the right to vote.
