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[Cites 0, Cited by 0] [Section 107(4)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(4)(i) in The Tripura Co-operative Societies Rules, 1976

(i)movable property of the defaulter shall be first proceeded against, but this shall not preclude the immovable property being proceeded against simultaneously in case of necessity;