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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Tripura - Subsection

Section 80(1) in The Tripura Co-operative Societies Rules, 1976

(1)The Registrar, his nominee or the Chairman of the board of nominees may issue summons or notices at least fifteen days before the date fixed for hearing of the dispute requiring-
(i)the attendance of the parties to the disputes and of witnesses, if any; and
(ii)the production of all books and documents relating to the matter in dispute.