Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Tripura - Subsection Section 62(4) in The Tripura Co-operative Societies Rules, 1976 (4)If there is only one duly nominated candidate, there shall be no vote and he shall be declared to have been elected.
