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 132] [Entire Act] State of Tripura - Subsection Section 132(3) in The Tripura Co-operative Societies Act, 1974 (3)The value of the property distrained shall, as nearly as possible, be equal to the amount due to the expenses of the distraint and the cost of the sale.
