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 98] [Entire Act] State of Tripura - Subsection Section 98(iii) in The Tripura Co-operative Societies Rules, 1976 (iii)any creditor of the mortgagor who has in a suit for administration of his estate obtained decree for sale of mortgaged property.
