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[Cites 0, Cited by 2] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(3) in Assam Co-Operative Societies Act, 2007

(3)Subject to the provisions of the Constitution of India and the provisions of this Act, the State Government may make rules to provide for the procedure and guidelines for the conduct of elections to the Cooperative Societies.