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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tripura - Subsection

Section 36(5) in The Tripura Co-operative Societies Act, 1974

(5)No individual being a member of a credit society, shall be eligible for admission as a member of any other such society without the general or special sanction of the Registrar.Explanation. - For the purpose of sub-section (5) "credit society" means a society which lends or gives credit to its members whether in cash or in kind.