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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Tripura - Subsection

Section 148(4) in The Tripura Co-operative Societies Act, 1974

(4)Where the Tribunal consists of three members including the President, any two members of the Tribunal shall form the quorum for the disposal of its business:Provided that any interlocutory application may be heard by one or more members who may be present.