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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Assam - Subsection

Section 129(2)(f) in Assam Co-Operative Societies Act, 2007

(f)any other relevant and special information required by the Registrar to enable him to decide whether the Cooperative Society has conducted its affairs in accordance with the cooperative principles mentioned in Schedule A and the provision of this Act and the Bye-laws.