Section 2(g) in Assam Co-Operative Societies Act, 2007
(g)[ "Board" means the Board of Directors or the Governing Body of a Co-operative Society to which the direction and control of the management of the affairs of a Society is entrusted to;] [Substituted by Anna Act No. IV of 2013, published in the Assam Gazette Extraordinary No. 144, dated 5th February. 2013. Before substitution read as:- (9) 'Board' means the Governing body of a Co-operative Society to which the management of the affairs of the (lo-operative Society is entrusted under the bye-laws and includes Managing Committee of a Co-operative Society;]
