Section 155(1)(e) in The Tripura Co-operative Societies Act, 1974

[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

(e)any amount due under a certificate granted by the Registrar under sub-section (1) or (2) or Section 104 or under sub-section (1) of Section 138.

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