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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(iv) in The Assam Co-operative Societies Rules, 1953

(iv)to appoint salaried or non-salaried officers for proper conduct of the business, on such terms as to remuneration, security etc. and with such powers and authorities including the power to enter into contracts on behalf of the society as they may deem fit and to define their duties;