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 92(3)] [Section 92] [Entire Act]

State of Tripura - Subsection

Section 92(3)(iv) in The Tripura Co-operative Societies Act, 1974

(iv)a refusal or failure by a member, past member or a nominee heir or legal representative of a deceased member to deliver possession to a society of land or any other assets resumed by it for breach of conditions of the assignment.