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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Tripura - Subsection

Section 91(2) in The Tripura Co-operative Societies Act, 1974

(2)On receipt of a direction from the Registrar under sub-section (1), the committee of the society shall, notwithstanding any provision to the contrary in the bye-laws, place or cause to be placed the paid officer or servant under suspension forthwith.