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[Cites 0, Cited by 2] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(9) in Assam Co-Operative Societies Act, 2007

(9)Where there are vacancies in the office of the Directors and where there are no sufficient number of Directors to constitute a Quorum for Board meeting, the Board may co-opt maximum three eligible members for constituting quorum or arrange for holding election to fill up the vacancies for the un-expired term of the Board.