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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Tripura - Subsection

Section 93(3) in The Tripura Co-operative Societies Rules, 1976

(3)All the books and records of a society, whose registration has been cancelled and the proceedings of liquidation, shall be destroyed by the Assistant Registrar or the Deputy Registrar, as the case may be, after the expiry of two years from the date of the order cancelling the registration of the society.