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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Tripura - Subsection

Section 86(1) in The Tripura Co-operative Societies Act, 1974

(1)Every society shall be liable at any time to inspection by the Registrar at his own motion either by himself or by any person authorised by him in this behalf by general or special order.