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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(1)(iii) in The Assam Co-operative Societies Act, 1949

(iii)The Registrar shall not register and amendment of the bye-laws of a society, whether under this section or Section 13 of this Act, without the consent of the Provincial Government, if the effect of such amendment is to lessen the degree of control of the Government or of the Registrar as already provided for in the bye-laws.