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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tripura - Subsection

Section 78(2) in The Tripura Co-operative Societies Rules, 1976

(2)The Registrar may, by order, appoint a board of nominees consisting of two or more nominees appointed under sub-rule (1), for deciding disputes arising in any one or more societies within such area and for such period as may be specified in the order.