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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(6) in The Tripura Co-operative Societies Act, 1974

(6)No society formed by particular community, class or group of people for the promotion of economic interests of such community, class or group of people exclusively through specified activity or activities shall be registered where it bye-laws permit more than ten per centum of its members to be persons not to be directly benefited by such activity or activities.