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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Tripura - Subsection

Section 22(1)(c) in The Tripura Co-operative Societies Rules, 1976

(c)the quorum for the meeting shall be one-fifth of the total number of delegates and representatives of the societies or 25 (twenty-five) whichever is less: