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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(16) in The Tripura Co-operative Societies Rules, 1976

(16)The applicant, while receiving the amount of the loan or the first instalment of the loan, shall purchase shares of the Bank to such extent as may be required under the bye-laws of the Bank. The co-operative land development bank shall issue a receipt to the applicant giving full particulars of the amount paid by him from time to time.