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 32] [Entire Act] State of Assam - Subsection Section 32(i) in The Assam State Co-operative Agriculture and Rural Development Bank Limited (i)Provided that no business transacted at a meeting shall be deemed invalid on account of non-receipt of the notice in due time by a member :
