Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Section 41] [Entire Act] State of Assam - Subsection Section 41(8) in Assam Co-Operative Societies Act, 2007 (8)The Directors shall not be eligible for re-election, if so specified in the bye-laws.
