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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tripura - Subsection

Section 74(4) in The Tripura Co-operative Societies Rules, 1976

(4)The person or persons concerned shall, after the charges are framed, be asked to put in his statement in defence and to indicate the documentary or oral evidence which he would like to produce. The Registrar or the person authorised by him may permit production of other documentary or oral evidence, if considered necessary, subsequently.