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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2) in Assam Co-Operative Societies Act, 2007

(2)The Board may, subject to approval of the General Assembly, change the address of its Head office at any time and shall make such amendment in its bye-laws as per provision laid down in Section 12.