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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tripura - Subsection

Section 64(1) in The Tripura Co-operative Societies Rules, 1976

(1)The balance sheet and the profit and loss account to be laid before the annual general meeting of a society by the committee shall ordinarily be in Form 'Q':Provided that it shall be competent for the Registrar to permit a society or class of societies to adopt such other form as he may deem fit.