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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(2)(a) in Assam Co-Operative Societies Act, 2007

(a)in the case of a general meeting or delegate general body meeting, by the person who presided the said meeting, or in the event of his death, unwillingness or incapacity to sign the minutes within the time required by the Chief Executive of the cooperative society for the purpose of submission of proceedings for approval and which shall be confirmed in the following meeting;