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[Cites 0, Cited by 3] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(5) in Assam Co-Operative Societies Act, 2007

(5)The President or Vice-President as the case may be aggrieved by the resolution passed under sub-section (4) may appeal to the Registrar within thirty days from the date of passing of such resolution whose decision thereon shall be final.