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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Tripura - Subsection

Section 148(6) in The Tripura Co-operative Societies Act, 1974

(6)Subject to the previous sanction of the; Government, the Tribunal shall frame regulations consistent with the provisions of this Act and rules made thereunder, for regulating its procedure and the disposal of its business.