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[Cites 0, Cited by 5] [Section 30(1)] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(1)(m) in Assam Co-Operative Societies Act, 2007

(m)appointment of internal auditor, fixation of remuneration paid to any Director or member of any committee or internal auditor in connection with his duties in that capacity or his attendance at concerned meetings;