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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Tripura - Subsection

Section 108(1)(l) in The Tripura Co-operative Societies Act, 1974

(l)to fix the time or times within which the creditors shall prove their debts and claims to be included for the benefit of any distribution made before these debts or claims are proved;