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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Assam - Subsection

Section 80(1) in The Assam Co-operative Societies Act, 1949

(1)Except where otherwise expressly provided to the contrary an appeal shall lie to the Registrar from the decisions made under this Act or rules framed thereunder, by any Government Officer, liquidator or non-official helper appointed under sub-section (3) of Section 3.