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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1) in The Assam Agricultural Farming Corporation Rules, 1973

(1)After adoption of the Memorandum of Association, the State Government representatives shall collect from the agriculturists present and adopting the Memorandum, ordinary share capital at the rate of Rupees ten per person and also an admission fee of not less than Rs. 1 per member as may be prescribed for time to time by the Controller.