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 144] [Entire Act] State of Tripura - Subsection Section 144(d) in The Tripura Co-operative Societies Act, 1974 (d)any person, collecting the share money for a society information, does not within a reasonable period deposit the same in the co-operative bank, or postal savings bank; or
