Section 107(1)(e) in The Tripura Co-operative Societies Rules, 1976

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State of Tripura - Subsection

Section 107(1)(e) in The Tripura Co-operative Societies Rules, 1976

(e)any amount is due under a certificate granted by the Registrar under sub-section (11) or (12) of Section 104 or under sub-section (1) of Section 137 together with interest, if any, due on such amount or sum and the costs of process by the attachment and sale or by sale without attachment of the property of person against whom such decree, decision, award or order has been obtained or passed,

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State of Tripura - Subsection

Section 107(1)(e) in The Tripura Co-operative Societies Rules, 1976