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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Tripura - Subsection

Section 92(2) in The Tripura Co-operative Societies Act, 1974

(2)When any question arises whether for the purposes of the foregoing sub-section, a matter referred to for decision is a dispute or not, the question shall be considered by the Registrar whose decision shall be final.