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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(4)(b) in Assam Co-Operative Societies Act, 2007

(b)information of the intended amalgamation and settlement of claims of members and creditors is sent to the Registrar and his approval 15 obtained; and