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[Cites 0, Cited by 0] [Section 45(3)] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(3)(c) in Assam Co-Operative Societies Act, 2007

(c)is detrimental to the interest of the society, the Chairperson shall exercise discretion in regards to inclusion or deletion in the minutes on the grounds specified above.