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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(1)(d) in The Tripura Co-operative Societies Rules, 1976

(d)the manner in which and the limit up to which the funds of the society may be raised, the maximum share capital which any member may hold and the purpose to which the funds will be made available;