Section 87(4)(a) in Assam Co-Operative Societies Act, 2007

[Cites 0, Cited by 0] [Section 87(4)] [Section 87] [Entire Act]

(a)within a period of thirty days from the date of the completion of the inquiry, communicate the report of the inquiry-

(i)to the cooperative society concerned; and

(ii)to the applicant secondary cooperative society; or

(iii)to the applicant creditor; or

(iv)to the person designated by the applicant Directors; or

(v)to the person designated by the applicant members, as the case may be;

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