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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(5) in Assam Co-Operative Societies Act, 2007

(5)A notice of such adjournment posted in the notice board of the Head office of the cooperative society on the day on which the meeting is adjourned shall be deemed sufficient notice of the next subsequent meeting.