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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Tripura - Subsection

Section 65(1) in The Tripura Co-operative Societies Act, 1974

(1)The management of every society shall vest in a committee constituted in accordance with this Act, the rules and bye-laws, which shall exercise such powers and perform such duties as may be conferred or imposed respectively by this Act, the rules and the bye-laws.