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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Tripura - Subsection

Section 108(1)(c) in The Tripura Co-operative Societies Act, 1974

(c)to sell the immovable and movable property on actionable claims of the society by public auction or private contract with power to transfer the whole or part thereof to an person or body corporate, or sell the same in parcels;