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[Cites 0, Cited by 0] [Section 87(8)] [Section 87] [Entire Act]

State of Tripura - Subsection

Section 87(8)(a) in The Tripura Co-operative Societies Rules, 1976

(a)where the property is in possession of the defaulter himself or has been taken possession of on behalf of the Court or the Collector or the Registrar, it shall be delivered to the society;