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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(2) in The Tripura Co-operative Societies Rules, 1976

(2)Every co-operative land development bank shall keep sufficient stock of printed copies of the forms of loan application and shall supply them to the intending borrower on payment of such fees as may be specified, from time to time, by the co-operative land development bank, with the approval of the Registrar.