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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(3)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)After taking into consideration the claim or objections received in reply to the notice or otherwise, and after making such inquiries as the committee considers proper in the circumstances prevailing, the committee shall decide as to the person who in is opinion is the heir or the legal representative of the deceased member and proceed to take action under Section 30.