Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Tripura - Subsection Section 51(ii) in The Tripura Co-operative Societies Rules, 1976 (ii)provision considered necessary for depreciation in the value of any security, bonds or shares held by the society as part of its investments;
