Section 92(3)(iii) in The Tripura Co-operative Societies Act, 1974

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State of Tripura - Subsection

Section 92(3)(iii) in The Tripura Co-operative Societies Act, 1974

(iii)a claim by a society for any loss caused to it by a member, past member or deceased member, by any officer, past officer or deceased officer, by any agent, past agent or deceased agent, or by any servant, past servant or deceased servant, or by its committee, past or present whether such loss be admitted or not;

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State of Tripura - Subsection

Section 92(3)(iii) in The Tripura Co-operative Societies Act, 1974