Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act] State of Tripura - Subsection Section 165(2)(lxxii) in The Tripura Co-operative Societies Act, 1974 (lxxii)prescribe, in the case of appeals lying to the Government, the authority to which power of hearing appeals may be delegated;