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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(3) in Assam Co-Operative Societies Act, 2007

(3)A registered society, the primary object of which is not the issue of loans, shall open a separate accounting or finance or banking branch in accordance with its bye-laws and frame rules for the conduct of business in such branch before it issues any loans and such rules shall first be approved by the Registrar.