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[Cites 0, Cited by 0] [Section 87(4)] [Section 87] [Entire Act]

State of Assam - Subsection

Section 87(4)(b) in Assam Co-Operative Societies Act, 2007

(b)within a period of fifteen days from the date of expiry of the period mentioned in sub-section (3) communicate the reasons for the non-completion of the inquiry within the specified period along with the period which is likely to be taken for completion of inquiry, to the parties concerned under sub-section 4(a).