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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(1)(i) in The Tripura Co-operative Societies Rules, 1976

(i)the manner in which the amounts payable by the society to its creditors should be paid not the amounts recoverable from its debtor members should be recovered.