Section 158(2) in The Tripura Co-operative Societies Act, 1974
(2)Every co-operative society registered under any law in other State or Union territory and permitted to open a branch or place of business in the State of Tripura under the foregoing sub-section, or which has a branch or a place of business in the State of Tripura at the commencement of this Act, shall, within three months from the opening of such branch or place of business or from the commencement of this Act, as the case may be, file with the Registrar a certified copy of the bye-laws and amendments and if these are not written in English language, a certified translation thereof in English or Bengali, and shall submit to the Registrar such returns and information as are submitted by similar societies registered under this Act in addition to those which may be submitted to the Registrar of the State or Union Territory where such society is registered.
