Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(2) in Assam Co-Operative Societies Act, 2007

(2)Either the President or Chairman or the Chief Executive of a registered society which is a member of another registered society, as may be decided by Board shall represent the society in the affairs of such other society as its representative:Provided that the Annual General Assembly of the society may nominate any other member other than President or Chairman or Chief Executive to represent the Society.