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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(1)(ii) in The Tripura Co-operative Societies Act, 1974

(ii)all the members and creditors and other interested persons have assented to the decision, or deemed to have assented thereto, by virtue of any member or creditors or any other interested person failing to exercise his option within the period specified in Clause (i) aforesaid; and