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[Cites 0, Cited by 0] [Section 107(9)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(9)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)in the case of a share or deposit, the person in whose name the share or the deposit may be standing from transferring the share or deposit, or receiving and dividend or interest thereon; and