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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Tripura - Subsection

Section 83(1)(a) in The Tripura Co-operative Societies Act, 1974

(a)no order of apportionment of the costs shall be made under this section, unless the society or persons or the legal representative of the deceased person liable to pay the costs thereunder; has or have been heard, or has or have had a reasonable opportunity of being heard;