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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(2) in Assam Co-Operative Societies Act, 2007

(2)Every cooperative society shall inform, in the event of receipt of information of the death of the member, the nominee of the member and in every other instance, the member, about the cessation of membership for the settlement of accounts.