Section 15(1)(vi) in The Assam Co-operative Societies Act, 1949

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1)(vi) in The Assam Co-operative Societies Act, 1949

(vi)If the General Assembly decides by a three-fourth majority finally to divide the society and if the Registrar approves of the decision, the members, who will constitute each of the newly proposed societies subscribing to the new draft bye-laws shall apply to the Registrar under Section 10 for registration of the new societies and the Registrar shall register the societies under Section 11.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 15(1)(vi) in The Assam Co-operative Societies Act, 1949