Section 59(2)(iv) in The Tripura Co-operative Societies Rules, 1976

[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Tripura - Subsection

Section 59(2)(iv) in The Tripura Co-operative Societies Rules, 1976

(iv)Constitution of a provisional committee until regular elections are held under the rules and the bye-laws. The provisional committee shall have the same powers and functions as the committee elected in accordance with the bye-laws.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 59(2)(iv) in The Tripura Co-operative Societies Rules, 1976