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State of Assam - Section

Section 5 in The Assam Agricultural Farming Corporation Rules, 1973

5.

(1)After adoption of the Memorandum of Association, the State Government representatives shall collect from the agriculturists present and adopting the Memorandum, ordinary share capital at the rate of Rupees ten per person and also an admission fee of not less than Rs. 1 per member as may be prescribed for time to time by the Controller.
(2)The State Government's representatives shall issue a receipt to the agriculturists contributing to the share capital and paying admission fee under sub-rule (1) above.
(3)The money thus collected will be handed over to the Chairman of the Corporation after it is formed.