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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Assam - Subsection

Section 65(7) in The Assam Co-operative Societies Act, 1949

(7)When an appeal is presented within two months of an order of cancellation, the order shall not take effect until it is confirmed by the State Government and such confirmation is communicated to the society by registered post.