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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(1)(iv) in The Assam Co-operative Societies Act, 1949

(iv)The Registrar may require any registered society to frame rules of procedure under its bye-laws to govern any part of the its business and to send such rules to him for prior approval.