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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Tripura - Subsection

Section 117(2) in The Tripura Co-operative Societies Act, 1974

(2)The Trustee shall be a corporation sole by the name of the Trustee for the debentures in respect of which he is appointed, and shall have perpetual succession and a common seal, and in his corporate name may sue and be used.