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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Tripura - Subsection

Section 165(2)(xxix) in The Tripura Co-operative Societies Act, 1974

(xxix)prescribe the sums which, in addition to those referred to in sub-section (1) of Section 57 shall be deducted from profits before arriving at the profit for the purpose of sub-section (2) of Section 57;