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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(2)(a) in The Assam Co-operative Societies Act, 1949

(a)At any sale of property, movable or immovable, held under this Act or rules framed thereunder, no office bearer of the registered society concerned or any person having any duty to perform in connection with such sale, shall either directly or indirectly bid for, acquire or attempt to acquire, any interest in such property.