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(i) in The Tripura Co-operative Societies Rules, 1976 (i)any person who has any interest in or charge upon the property mortgaged, or in or upon the right to redeem the same so far as is known to the Bank;
