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[Cites 0, Cited by 0] [Section 107(13)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(13)(iii) in The Tripura Co-operative Societies Rules, 1976

(iii)If a person applies under sub-rule (14) to set aside the sale of immovable property, he shall not be entitled to make an application under this sub-rule.