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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(1) in The Assam Co-operative Societies Act, 1949

(1)The State Government may by general or special order in the case of a registered society or class of registered societies, remit any tax, cess or fee payable under any law for the time being in force or the rules thereunder in respect of which they are competent to remit such tax, cess or fee.