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State of Tripura - Section

Section 26 in The Tripura Co-operative Societies Act, 1974

26. No rights of membership to be exercised till due payments are made.

- No person shall exercise the rights of a member of a society, until he has made such payment to the society, in respect of membership, or acquired such interest in the society, as may be prescribed by the rules or the bye-laws of such society.