Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(1)(c) in The Tripura Co-operative Societies Act, 1974

(c)when the dispute is in respect of any matter touching the constitution, management or business of a society which has been ordered to be wound up under Section 105, or in respect of which a nominated committee or an administrator has been appointed under Section 74, be six years from the date of the order issued under Section 105, or Section 74, as the case may be;