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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tripura - Subsection

Section 66(2) in The Tripura Co-operative Societies Rules, 1976

(2)Before making any order under sub-rule (1), the Registrar shall consult the federal society to which the society is affiliated and give an opportunity to the committee or the member concerned to show cause, within fifteen days from the date of issue of notice, why such an order shall not be made.