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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Assam - Subsection

Section 94(7) in Assam Co-Operative Societies Act, 2007

(7)When an appeal is presented within two months of an . order of cancellation, the order shall not take effect until it is confirmed by the State Government and such confirmation is communicated to the society by registered post.