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State of Assam - Section

Section 16 in Assam Co-Operative Societies Act, 2007

16. Location Head office.

(1)Every cooperative society shall specify the full address of its Head office in its bye-laws.
(2)The Board may, subject to approval of the General Assembly, change the address of its Head office at any time and shall make such amendment in its bye-laws as per provision laid down in Section 12.