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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Tripura - Subsection

Section 144(j) in The Tripura Co-operative Societies Act, 1974

(j)a committee of a society or an officer or member thereof wilfully neglects or refuses to do any act, or to furnish any information required for the purpose of this Act, by the Registrar, or any other person duly authorised by him in writing in this behalf; or