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State of Assam - Section

Section 35 in The Assam Co-operative Societies Act, 1949

35. Powers to depute Government servant to manage the affairs of a society.

- The State Government may, on the application of a registered society and on such conditions as may be determined, depute Government officials to the service of the society for the purpose of managing its affairs and the officials shall exercise such powers and perform such duties as may be determined.