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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Tripura - Subsection

Section 165(2)(lii) in The Tripura Co-operative Societies Act, 1974

(lii)provide for appointment of the Registrar's nominee or board of nominees, procedure to be followed in proceedings before the Registrar or his nominee or board of nominees and for fixing and levying the expenses for determining the dispute and for enforcing the decision or award in such proceedings;