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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2)(vi) in The Assam Co-operative Societies Act, 1949

(vi)The Registrar shall not register the new society if the application for registration is not accompanied by a certificate of repayment of share capital to members and a certificate of satisfaction of claims of creditors referred to in Clause (iii).