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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(1)(iii) in The Assam State Co-operative Agriculture and Rural Development Bank Limited

(iii)The Chief Executive Directors shall be the officer to sue and to be sued on behalf of the Bank. All bonds by the Bank except those relating to moneys borrowed shall be executed by the Chief Executive Director. In respect of moneys borrowed by the Bank by way of debenture or otherwise, bonds shall be executed by the Chief Executive Director, the Chairman of the Bank and by another member of the Board authorised by the Board ;