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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Tripura - Subsection

Section 76(b) in The Tripura Co-operative Societies Rules, 1976

(b)A credit type of society, a society for Scheduled Castes or Scheduled Tribes or a cottage industry society or a farming society should not be levied audit fees it their turnover does not exceed Rs. 20,000 only.