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[Cites 0, Cited by 0] [Section 104(4)] [Section 104] [Entire Act]

State of Tripura - Subsection

Section 104(4)(a) in The Tripura Co-operative Societies Rules, 1976

(a)The President and each of the other members of the Tribunal shall hold office for such period not less than two years as the State Government may, by notification in the official Gazette, specify in this case, and shall be eligible for re-appointment.