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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Assam - Subsection

Section 56(d) in The Assam State Co-operative Agriculture and Rural Development Bank Limited

(d)The Board of Directors shall maintain a list of members of the Bank who are qualified to vote at the General Assembly Meeting and shall bring such list up-to-date 30 (thirty) days before each meeting of the General Assembly.