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[Cites 0, Cited by 0] [Section 54B] [Entire Act]

State of Assam - Subsection

Section 54B(4) in The Assam Co-operative Societies Rules, 1953

(4)The registering authority shall file a copy as provided in Section 49-A (2) and shall return other two copies to the society. Such filing of mortgage deed shall be treated as duly registered mortgage.