Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(a) in The Assam Co-operative Societies Rules, 1953

(a)the Apex Bank or a Central Co-operative Bank for the purpose of financing its affiliated societies the Apex Bank may incur liabilities by floating debentures, accepting depositor in any other way to the extent of twenty times the value of paid-up share capital and the reserve fund for the time being separately invested ; unless relaxation is made by the Registrar by an order in writing :