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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Assam - Subsection

Section 95(1) in Assam Co-Operative Societies Act, 2007

(1)When an order of cancellation of the registration of a society is made by the Registrar under Section 94, he may appoint any person to be the liquidator of the society and may remove such person and appoint another in his place.