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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Tripura - Subsection

Section 71(1)(c) in The Tripura Co-operative Societies Rules, 1976

(c)a person who has served as an auditor in the Co-operative, Department of the State Government and whose name has been included by the Registrar in the panel of certified auditors maintained and published by him in the official Gazette at least once in every three years.