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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(4) in The Tripura Co-operative Societies Rules, 1976

(4)The application together with copies of necessary documents and the amount of all fees specified by the co-operative land development bank with the approval of the Registrar and deposits equivalent to the value of one share of the Bank, shall be submitted by the applicant to the Receiving Officer.