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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(2)(b) in Assam Co-Operative Societies Act, 2007

(b)the resolution of the managing body granting a loan under this section shall contain the names of all assenting members, and all the assenting members and secretary shall be held jointly and severally responsible for the issue of the loan and its recovery;