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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Tripura - Subsection

Section 81(1) in The Tripura Co-operative Societies Act, 1974

(1)The Registrar may, of his own motion by himself, or by a person duly authorised by him in writing in this behalf, hold an inquiry into the constitution, working and financial condition of a society.