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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(2) in The Tripura Co-operative Societies Act, 1974

(2)The application shall be signed-
(a)in the case of a society, other than a federal society, by at least ten persons (each of such persons being a member of a different family), who are qualified under this Act; and
(b)in the case of a federal society, by at least societies.