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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tripura - Subsection

Section 74(6) in The Tripura Co-operative Societies Act, 1974

(6)All acts done or purported to be done by the committee or administrator during the period the affairs of the society are carried on by the committee or administrator appointed under sub-section (1), shall be binding on the new committee.