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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

State of Tripura - Subsection

Section 96(3)(d) in The Tripura Co-operative Societies Act, 1974

(d)Any person who is a party to the dispute and entitled to more than one relief in respect of the same cause of action, may claim all or any of such reliefs; but if he omits to claim for all such reliefs, he shall not forward a claim for any relief so omitted, except with the leave of the Registrar, his nominee or board of nominees.