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[Cites 0, Cited by 1] [Section 32(1)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1)(a) in The Assam Co-operative Societies Act, 1949

(a)electing members to the Administrative Council, managing body and other committees of the society, the Chairman, Vice-Chairman and other office bearers, as may be provided in the bye-laws, and fixing such fees, salaries or other remuneration as prescribed in the bye-laws: