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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(1)(b) in The Assam Co-operative Societies Act, 1949

(b)to a member in excess either of maximum or of the normal credit determined by the society for that member in accordance with its bye-laws; provided that in assessing normal credit the managing body shall take a full statement as to the member's means of earning;