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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Tripura - Subsection

Section 165(2)(viii) in The Tripura Co-operative Societies Act, 1974

(viii)subject to the provisions of Section 28, prescribe the maximum number of shares or portion of the capital of a society which may be held by a member;