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 96] [Entire Act] State of Tripura - Subsection Section 96(2) in The Tripura Co-operative Societies Rules, 1976 (2)A receiver appointed under sub-rule (1) may, for sufficient cause and on application made by the mortgagor, be removed by the co-operative land development bank.
