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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Tripura - Subsection

Section 165(2)(xviii) in The Tripura Co-operative Societies Act, 1974

(xviii)provide for securing that the share capital of any society shall be variable in such a way as may be necessary to secure that the share shall not appropriate in value and that necessary capital be available for the society as required;