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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(1)(c) in Assam Co-Operative Societies Act, 2007

(c)Where the State Government stands guarantee for repayment of any loan secured from any financial institution the Chief Executive may be appointed by the State Government and salary and allowances payable to other terms and conditions of service including pension, gratuity and other benefits of the Chief Executive shall be prescribed by the Government;