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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(1)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)in the case of a society with limited liability, it shall be the amount arrived at by a valuation based on the financial position of the society as shown in the last audited balance sheet preceding the cessation of membership: