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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(1) in The Tripura Co-operative Societies Rules, 1976

(1)Every society desiring to effect amalgamation, transfer of assets and liabilities, division or conversion shall make an application to the Registrar in that behalf, giving full details about such amalgamation, transfer, division, or conversion, as the case may be.