Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Tripura - Subsection Section 56(i) in The Tripura Co-operative Societies Rules, 1976 (i)amount (not exceeding ten per cent of the employees' salary) of contribution to be deducted from the employee' salary;
