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

State of Tripura - Subsection

Section 56(2) in The Tripura Co-operative Societies Act, 1974

(2)No honorarium shall be paid out of the funds and assets of the society other than net profits and such honorarium shall not exceed the prescribed limit:Provided that a member may be paid remuneration on such scale as may be laid down by the bye-laws for any services rendered by him to the society.