Section 6(5) in The Tripura Co-operative Societies Act, 1974
(5)In particular and without prejudice to the generality of the provisions of sub-section (4)-(a)no credit society shall be registered if the bye-laws of such society permit admission, as member thereof, of a person who is a money-lender by profession;(b)no consumers' society shall be registered if the bye-laws of such society permit admission, as member thereof, of a person who is a grocer by profession; and(c)no industrial society shall be registered if the bye-laws of such society permit admission, as member thereof, of a person who is carrying on, on his own account or has interest in, any business of the kind carried on by such society.
