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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Assam - Subsection

Section 146(3) in Assam Co-Operative Societies Act, 2007

(3)The Registrar shall, within two months of being advised so by the Reserve Bank or the National Bank, ensure removal of any person elected or co-opted as a member of the Board under sub-section (1) of Section 144 without having the requisite knowledge or experience as stipulated by the Reserve Bank.