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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(3)(d) in The Assam Co-operative Societies Act, 1949

(d)An order referred to in Clause (a) may contain such incidental, consequential and supplemental provisions as the Registrar in consultation with the State Government may consider necessary to give effect to the proposed division amalgamation or merger and shall have effect on and from such date as may be specified in the final order referred to in sub-clause (ii) of Clause (c).