The Assam Co-operative Societies (Amendment) Act, 1954

45ry -  -|fc ASSAM ACT X IX  OF 1954
THE ASSAM CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 1954
(Passed by the Assembly)
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 (Received the assen t o f  the G overnor o f  A ssam  on the 28th M ay 1954)  
[Published in the Assam Gazette, dated the 9th June 1954]
An
Act
further to amend the Assam Co-operative Societies Act, 1949
Pream ble.— Whereas  it is expedient further to amend the Assam Co-
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t operative Societies Act, 1949 (Assam Act I of 1950), hereinafter called the 
principal Act, in the manner hereinafter appearing ;
| It is hereby enacted as follows:—
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I. Short title, extent and com m encem ent.— (1) This Act may be called 
the Assam Co-operative Societies (Amendment) Act, 1954.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force at once.
2. A m endm ent o f  section  56.— -In section 56 of the principal Act, the 
?. following shall be added at the end, namely :—.......
~Head ‘Contingencies’  by the Registrar and shall be re-imbursed later on from
“ Such expenses shall at the first instance be met from the grant under the
fees” .the society concerned along with the audit
3. A m endm ent o f section 67.—For
following shall be substituted, namely :—
“ 67. On dissolution of a society, the
cash in hand shall be applied to discharging liabilities of the society and the 
repayment of the share capital. Any sum that may remain may be applied to 
such object of local and public utility as may be selected by the members of the 
dissolved society and approved by the Registrar. If, within three months of the 
notice published in the official gazette under section 68, notifying the closing of 
the liquidation proceedings of the society, the members fail to select an object as 
I aforesaid, the Registrar shall, with the approval of Government, apply the! fund to 
L  such local public utility as may be determined by him or credit the remain­
ing sum to the reserve fund of a society, to be formed to replace the 
dissolved society or if there be no such society to any other deserving 
society existing within the same area of operation and having objects similar 
to those of the dissolved society or if there be no such society to any other regis­
tered society in Assam, as may be determined by the Registrar.”
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4. A m endm ent o f  section  68.— In section 68 of the principal Act, the 
following words shall be added at the end after deleting the full stop, 
namely:—
“ and the Registrar shall issue a notice in the official Gazette, notifying 
the closing of the liquidation proceedings of the society.”
S t. section 67 of the principal Act, the
reserved fund and any undisbursed
 

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