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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(2) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(2)The nomination of the beneficiary in the application may, subsequent to the allotment of membership number, be altered at any time by request in writing sent by registered post or delivered in person to the Chief Executive Officer.