Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Tripura - Subsection

Section 95(1) in The Tripura Co-operative Societies Act, 1974

(1)If the Registrar is satisfied that any matter referred to him or brought to his notice is a dispute within the meaning of Section 92, the Registrar shall, subject to the rules, decide the dispute himself, or refer if for disposal to a nominee or a board of nominees, appointed by the Registrar.