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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(1)(v) in The Assam State Co-operative Agriculture and Rural Development Bank Limited

(v)The Chief Executive Director or the Executive Director, if authorised by the Chief Executive Director jointly with any other officer of the bank authorised by the Board for the purpose shall have power for and on behalf of the Bank to operate the Bank accounts, to endorse, transfer, promissory note, Government securities and other securities standing in the name of held by the Bank and to sign, endorse and negotiate cheque and other negotiable instruments and to sign all receipts and all Bank accounts and other documents (Except debentures) connected with business of the Bank and to take charge of the cash balance at the close of each day ;