Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Assam - Subsection Section 58(iii) in The Assam Co-operative Societies Act, 1949 (iii)the amount of deficiency or loss which appears to have resulted from any negligence or misconduct or to require further investigation;
