Section 4(1)(d) in The Tripura Co-operative Societies Rules, 1976

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State of Tripura - Subsection

Section 4(1)(d) in The Tripura Co-operative Societies Rules, 1976

(d)the scheme showing the details explaining how the working of the society will be economically sound and, where the scheme envisages the holding of immovable property by the society, the description of immovable property proposed to be purchased, acquired or transferred to the society; and

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State of Tripura - Subsection

Section 4(1)(d) in The Tripura Co-operative Societies Rules, 1976