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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Tripura - Subsection

Section 62(2) in The Tripura Co-operative Societies Act, 1974

(2)Notwithstanding anything contained in sub-section (1) the Registrar may order a society or class of societies to invest any funds in a particular manner or may impose conditions regarding the mode of investment of funds. It will be an abeyance on the part of the officers wilfully failing to comply with the requirements of this section.