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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(5)(c) in The Tripura Co-operative Societies Act, 1974

(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.