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[Cites 0, Cited by 5] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(2) in Assam Co-Operative Societies Act, 2007

(2)such member has patronised the services of the cooperative society during the previous financial year to the extent and in the manner specified in the bye-laws and has attended at least two Annual General Meetings in the previous five years;