Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 137] [Entire Act] State of Assam - Subsection Section 137(9) in Assam Co-Operative Societies Act, 2007 (9)There shall be no other compulsion on contribution to any fund other than those required for improving the net worth / owned funds of a Co-operative Credit Structure Society.
