Section 2(e) in Assam Co-Operative Societies Act, 2007
(e)"area of operation" means the area from which the membership is drawn;(ea)[ "authorized person" means the persons authorized under the Assam Cooperative Societies Act, 2007 (Assam Act No. IV of 2012), for the offences relating to the Cooperative Societies and penalties for such offences as referred to in Article 243 ZQ of the Constitution of India;] [Inserted by Assam Act No. IV of 2013, published in the Alum Gazette Extraordinary No. 144, dated 5th February, 2013.]
