Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act] State of Assam - Subsection Section 73(2)(b) in Assam Co-Operative Societies Act, 2007 (b)any office bearer of a society or a liquidator may, on behalf of the society bid and purchase at a sale of mortgaged property.