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[Cites 0, Cited by 0] [Section 94(10)] [Section 94] [Entire Act]

State of Tripura - Subsection

Section 94(10)(b) in The Tripura Co-operative Societies Rules, 1976

(b)In case the public enquiry officer is unable to forward the application within five days, he shall make a report to the Registrar stating thereunder the reasons therefor and he shall, thereafter act in accordance with such directions as may be issued to him by the Registrar: