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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1) in The Assam Debt Conciliation Act, 1936

(1)The State Government may establish a Debt Conciliation Board for any district or part of a district. Such Board shall consist of three or more members not exceeding seven, including the Chairman to be appointed by the State Government, which may, for reasons to be recorded in writing, cancel any appointment or dissolve any Board.