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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Assam - Subsection

Section 88(4) in Assam Co-Operative Societies Act, 2007

(4)The cooperative society concerned shall on receipt of the report, place it before the next Annual General Meeting or Special Annual General Meeting with action taken report and to take such action thereon as the General body may think fit which may include removal of all or any Directors or any other action on employee as required.