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 2] [Section 23] [Entire Act] State of Assam - Subsection Section 23(2) in Assam Co-Operative Societies Act, 2007 (2)Any member aggrieved by the resolution passed under sub-section (1) may appeal to the General Assembly within thirty days of the receipt of such resolution.
