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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tripura - Subsection

Section 60(2) in The Tripura Co-operative Societies Act, 1974

(2)No society liable to contribute towards the educational funds, shall pay dividend to its members, unless the said contribution is made to the federal society notified as aforesaid. An officer wilfully failing to comply with the requirements of this section shall be personally liable for making good the amount to the federal society notified as aforesaid.