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[Cites 0, Cited by 2] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(5) in The Assam Co-operative Societies Act, 1949

(5)When the Administrative Council and/or Managing Body are dissolved under sub-section (4), the Registrar may appoint an officer or officers or any ad hoc body to manage the affairs of the Administrative Council and Managing Body till the new Body is elected or formed.