Section 20(1) in The Tripura Co-operative Societies Act, 1974
(1)Any two .or more societies may, with the prior approval of the Registrar, by resolution passed by three-fourths majority of the members present and voting at a general meeting of each such society, enter into a partnership for carrying out any specific business or businesses; provided that each member has had clear ten days' written notice of the resolution, and the date of the meeting.
