Section 95 in The Tripura Co-operative Societies Rules, 1976
95. Registration of copies of instruments under Section 123.
- Copies of instruments referred to in Section 123, duly certified by the Manager of the co-operative land development bank, shall be sent by the co-operative land development bank to the Registering Officer concerned within a period of three months from the date of execution of the instruments, by registered post or by hand delivery.
