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[Cites 0, Cited by 0] [Section 104(4)] [Section 104] [Entire Act]

State of Tripura - Subsection

Section 104(4)(d) in The Tripura Co-operative Societies Rules, 1976

(d)The President or a member of the Tribunal may, with the previous permission of the State Government, hold any other office, appointment or employment not inconsistent with his position on the Tribunal.