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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(3) in The Tripura Co-operative Societies Act, 1974

(3)The order referred to in sub-section (1) may contain such incidental, consequential and supplemental provisions as may, in the opinion of the Registrar, be necessary to give effect to the amalgamation, division or re-organisation.