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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Tripura - Subsection

Section 92(1)(c) in The Tripura Co-operative Societies Act, 1974

(c)a person, other than a member of the society, who has been granted a loan by the society, or with whom the society has or had transactions under the provisions of Section 46, and any person claiming through such a person;