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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(4)(b) in The Tripura Co-operative Societies Rules, 1976

(b)a copy of the relevant bye-laws in force with amendments proposed to be made in pursuance of the resolution, together with reasons justifying such amendments;