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

State of Tripura - Subsection

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

(lxvi)prescribe the appointment of a receiver of the produce and income of the mortgaged property for sale under Section 133, the conditions in which he may be appointed or removed, the powers and functions which he may exercise and the expenses of management and renumeration which he may receive;