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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(2)(v) in The Assam Co-operative Societies Act, 1949

(v)The State Government may out of its own motion or the Registrar subject to such direction as may be given by the Government amend the bye-laws of any society or group of societies in the interest of public service.