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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Tripura - Subsection

Section 165(2)(xxvi) in The Tripura Co-operative Societies Act, 1974

(xxvi)prescribe the conditions on which any charge in favour of a society shall be satisfied and the extent to which and the order in which the property charged shall be used in its satisfaction;