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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(3) in The Tripura Co-operative Societies Rules, 1976

(3)When a share is transferred by a member to another member duly admitted as a member of a society, the transferee shall not be required to pay anything in excess of the value of the share determined in accordance with sub-rule (1).