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[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Tripura - Subsection

Section 155(1)(d) in The Tripura Co-operative Societies Act, 1974

(d)any sum ordered to be paid under this Act as a contribution to the assets of the society, together with interest, if any, due on such amount or sum and costs of process by the attachment and sale or by sale without attachment of the property of the person or a society against whom such decree, decision, award or order has been obtained or passed;