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

State of Tripura - Subsection

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

(iii)prescribe the matters in respect of which a society may make or the Registrar may direct a society to make bye-laws and the procedure to be followed in making, altering and abrogating bye-laws and the conditions to be satisfied prior to such making, alteration or abrogation;