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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1)(e) in Assam Co-Operative Societies Act, 2007

(e)[ a copy of treasury challan or proof of electronic payment as an evidence in support of payment of registration fee calculated as per the provisions of sub-section (1) of section 17 which shall be non-refundable.] [Substituted by Assam Act No. 4 of 2019, dated 7.3.2019.]