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State of Assam - Section

Section 65 in The Assam State Co-operative Agriculture and Rural Development Bank Limited

65. Amendment of Bye-laws.

- Subject to the rules made by the State Government these bye-laws may be amended by a majority of members at a meeting of the General Assembly at which not less than two third of the members of the Bank are present; provided notice of such amendment is served not less than clear fifteen days before the date fixed for the meeting.