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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Assam - Subsection

Section 15A(i) in The Assam Co-operative Societies Act, 1949

(i)an order for the winding up, or an order sanctioning a scheme of compromise or arrangement or of amalgamation or reconstruction (including division or reorganisation) of the bank, may be made only with the previous sanction in writing of the Reserve Bank of India;