Section 71(3)(ii) in The Tripura Co-operative Societies Rules, 1976

[Cites 0, Cited by 0] [Section 71(3)] [Section 71] [Entire Act]

State of Tripura - Subsection

Section 71(3)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)in the case of the profits and loss accounts, or the profit or loss for the co-operative year, or the period covered by the audit, as the case may be.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 71(3)(ii) in The Tripura Co-operative Societies Rules, 1976