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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(8) in The Tripura Co-operative Societies Rules, 1976

(8)The Registrar may, with the approval of the State Co-operative Bank, by general or special order, prohibit or regulate, grant of loans by a financing bank or a society where such grant is considered neither in the interest of the society nor in the interest of the development of co-operative movement on sound lines.