Section 36(1) in The Tripura Co-operative Societies Act, 1974
(1)No person shall be eligible for admission as member of any society, if he-(a)has applied to be adjudicated an insolvent or is an undischarged insolvent; or(b)has been sentenced for any offence involving moral turpitude, such sentence not having been reversed and the offence pardoned and a period of five years has not elapsed from the date of expiry of the sentence; or(c)has been expelled from membership under this Act.
