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 0] [Section 63] [Entire Act] State of Assam - Subsection Section 63(1) in Assam Co-Operative Societies Act, 2007 (1)A cooperative society may raise funds in the shape of equity, capital, deposit and loans from its members to such extent and under such conditions as may be specified in the bye-laws.
