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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tripura - Subsection

Section 78(1) in The Tripura Co-operative Societies Rules, 1976

(1)The Registrar may, by general or special order, appoint any person to be his nominee for deciding disputes arising in any one or more societies situated in such area and for such period as may be specified in the order.