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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Tripura - Subsection

Section 58(5) in The Tripura Co-operative Societies Act, 1974

(5)The reserve fund or bad debt reserve fund of a society invested by such society in accordance with the provisions of Section 62 shall not be liable to attachment under any decree or order of a court in respect of any debt or liability incurred by the society.