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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Tripura - Subsection

Section 50(d) in The Tripura Co-operative Societies Act, 1974

(d)no member shall alienate the whole or any part of the land or interest therein, specified in the declaration made under Clause (a) or Clause (b) until the whole amount borrowed by the member together with the interest thereon is repaid in full: