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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(2) in The Tripura Co-operative Societies Rules, 1976

(2)The Registrar shall consider all such suggestions and objections and make such modifications in the draft order as may seem to him desirable in the light of those suggestions or objections and then issue a final order under sub-Section (1) of Section 18 with the approval of the State Government.