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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1) in The Assam Agricultural Farming Corporation Rules, 1973

(1)On receipt of intimation from the Controller that a Corporation has been registered duly by him the State Government shall without loss of time nominate a Board of Directors and its Chairman under Section 12(2).