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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2)(i) in The Assam Co-operative Societies Act, 1949

(i)Two or more registers societies may, at a meeting of their respective General Assemblies specially convened for the purpose, by giving at least fifteen clear days notice to the respective members of the societies, resolve to amalgamate into one society by adopting common bye-laws.