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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

State of Tripura - Subsection

Section 61(4)(b) in The Tripura Co-operative Societies Rules, 1976

(b)Objections, if any, concerning anything published in the list, may be heard by the Election Officer and decide within 7 days of such publication and the final list shall be prepared and published.