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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Assam - Subsection

Section 79(2) in The Assam Co-operative Societies Rules, 1953

(2)Timely intimation shall be given to the society before the enquiry is held :Provided that the verification of the cash balance and securities or the examination of any particular register and registers may be carried out without any previous intimation to the society.