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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1)(f) in Assam Co-Operative Societies Act, 2007

(f)does not use the services of the cooperative society for a period of three years or does not attend three consecutive Annual General Meetings, or he ceases to be a resident of the area of operation of the society: