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

State of Tripura - Subsection

Section 94(1) in The Tripura Co-operative Societies Rules, 1976

(1)All applications for loans from a land development bank shall be made in the form prescribed by the State Land Development Bank with the approval of the Registrar. The form shall, among other things, contain a list of documents which are required to be submitted for purpose of dealing with the application.