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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tripura - Subsection

Section 8(1)(k) in The Tripura Co-operative Societies Rules, 1976

(k)in the case of a composite society that is to say, a society having both credit and non-credit functional matters referred to in Clauses (i) and (j);