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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(5) in The Assam Co-operative Societies Act, 1949

(5)where any instrument is so executed, the registering officer, to whom such instrument is presented for registration may, if he thinks fit, refer to such office bearer or liquidator for information regarding the same and on being satisfied of the execution thereof, shall register the instrument.