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 65] [Entire Act] State of Assam - Subsection Section 65(5) in The Assam Co-operative Societies Act, 1949 (5)Any member of the society may, within two months, from the date of publication of the order of cancellation, appeal to the State Government from such order.
