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

State of Tripura - Subsection

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

(xxi)regulate the manner in which funds may be raised by a society or class of societies by means of shares or debentures or otherwise, and the quantum of funds so raised;