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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Assam - Subsection

Section 91(2) in The Assam Co-operative Societies Act, 1949

(2)No act done in good faith by any person appointed under this Act shall be invalid merely by reason of the fact that his appointment has been cancelled or in consequence of any order subsequently passed under this Act.