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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(32) in The Tripura Co-operative Societies Act, 1974

(32)"society with unlimited liability" means a society, the members of which, are in the event of its being wound up, jointly and severally liable for and in respect of its obligations and to contribute to any deficit in the assets of the society;