Section 77 in The Tripura Co-operative Societies Rules, 1976
77. Reference of disputes.
- A reference of a dispute under Section 92 shall be made in writing to the Registrar in Form "S". Wherever necessary, the Registrar may require the party referring the dispute to him to produce a certified copy of the relevant records on which the dispute is based and such other statements or records as may be required by him, before proceeding with the consideration of such reference.
