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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Tripura - Subsection

Section 117(1) in The Tripura Co-operative Societies Act, 1974

(1)The Registrar, or any other person appointed by the Government in this behalf, shall be Trustee for the purpose of securing the fulfilment of the obligations of the co-operative land development bank to the holders of debentures issued by it.