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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(1)(d) in The Tripura Co-operative Societies Act, 1974

(d)when the dispute is in respect of an election of an office bearer of the society, be one month from the date of the declaration of the result of the election.