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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Tripura - Subsection

Section 71(4) in The Tripura Co-operative Societies Act, 1974

(4)At every annual general meeting, the balance sheet, the profit and loss account, the auditor's report and the committee's report shall be placed for adoption, and such other business will be transacted as may be laid down in the bye-laws and of which due notice has been given.