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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tripura - Subsection

Section 66(4) in The Tripura Co-operative Societies Rules, 1976

(4)Notwithstanding anything contained in the bye-laws regarding holding of any meeting of the society, the Registrar may, by special or general order, specify the procedure for holding meetings of the committee appointed by him under Clause (a) of sub-rule (1).