Section 44AS in The Bihar Co-operative Societies Act, 1935
44AS. Election of new society formed after amalgamation.
- The election of the new society established under sub-section (2) of Section 44AQ shall be held within a period of six months from the date of registration of the society unless, for special reasons to be recorded in writing, the State Government may extend the period by another six months.][Chapter VI-D] [Added Sub-Section (5) by Notification Act 18, dated 30.4.2008.] Special Provisions applicable to societies in Short Term Co-operative Credit Structure
