LexThe Assam Co-operative Societies (Amendment) Act, 1975
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Fhs Assam Gazette
EXTRAORDINARY
3T3 W /'M l* R T SR jfw
PUBLISHED BY AUTHORITY
134 22 1975, 30 1397
’<•. 134 Dispur, Wednesday, October 22, 1975, 30th Asviea
1897 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LAW DEPARTMENT
NOTIFICATION
The 21st October 1975
No.LJL. 581/74/28. —The following Act of the Assam Legislative
Assembly which received the assent of the President of Indi, is hereby
924 H E ASSAM ( AZETTE, EXTRAORDINARY, OCT. 22, 1975______---------------------------------r— ---------- - ----- -
publ’shcd for general information.
ASSAM ACT XIII OF 1975
(Received the assej.t of the Fresident o f India or the 17th day of
October, 1975)
THE ASSAM CO-OPERATIVE SOCIETIES
(AMENDMENT) ACT, 7975
X c Z
Further to amend the Assam Co-operative
Act, 1949.
Societies
Preamble it is expedient further to amend
Societies Act, 1949 (Assam Act
the Assam
I of 1950)
Whereas
Co-operative
hereinafter called the principal Act in the manner here
inafter appearing;
It, is hereby enacted in the twenty sixth year of the
Republic of India as follows :—
Sh< rt title,
ext' nt ana
con mence-
mer>t.
1. (i) This Act may be called the Assam Co-operative
Societies (Amendment) Act, 1975,
(ii) It shall have like extent as the Principal Act.
come into force with effect from 1st November,
The
(iii) Sections 2, 7, 8 and 9 shall be deemed to have
1974.
remaining sections shall come into force at once.
i
Insertion of
two new :ub'aie
sections 2 . (s')
and (t).
2. In Section 2 of the Principal Act, after clause (r),
following shall be added as a new clause, namely:—
(s) "Bank” means—
A Banking Company as
Banking Regulation Act, 1949.(i) defined in the
(ii) The State Bank of India
the State Bank of India Act, 1955.
constituted under
(iii)Bank of
A subsidiary bank as defined in the State
India (Subsidiary Banks) Act, 1959.
(iv) A . corresponding new Bank constituted
under the Banking Companies (Acquisition and
Transfer of Undertakings) Act, 1970.
(iv)
THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1975 925
(v) The Agricultural Refinance Corporation
constituted under the Agricultural Refinance Cor
poration Act, 1963.
(vi) Agricultural Finance Corporation Limit
ed, a company incorporated under the Indian Com
panies Act, 1956; and
(t) A "Financing Bank” means a bank as de
fined in clause (s) of Section 2 of this Act or a
Co-operative Bank providing working capital to a
registered Co-operative Society.
of'section ^ 3 - For Section 4 of the Principal Act the following
of A s s a mshall be substituted, namely:—
Act J of 1950.
"4(1) Societies which may be registered— A Society
which has as its objects the promotion of the economic
interests or general welfare of its members or of the
public in accordance with the Co-operative principles, or
a Society established with the object of facilitating the
operations of any society may be registered under this
Act with limited liability.
(2) No society shall be registered if in the opinion of
the Registrar, its declared objects are unlikely to be
achieved or if it is likely to be economically unsound o r
if it may have an adverse effect upon any registered
society or the Co-operative movement as a whole.”
Amendment
of Section 14
of Assam
Act I of 1950.
4.(a) In Section 14 of the Principal Act:—
in the heading, in between the words "society” and
"to” the words "or financing Bank” shall be inserted.
(b) In sub-section (2) clauses (i) and (ii) the
following shall be substituted:—
"(i) When it appears to an affiliating society or a
financing bank that an amendment of the bye-laws of a
registered society which is a member of such society or
debtor of financing bank is necessary in the interest of
the society it may suggest to the affiliated society or the
debtor society, as the case may be, to make such amend
ment within such time as it may specify. The affiliating
society or the financing bank shall forward to the affiliat
ed society or the debtor society, as the case may be, a
draft of the suggested amendment of the bye-laws.
(ii) If the society fails to make the amendment with
in the time specified, the affiliating society or the financ
ing bank may forward to the Registrar the amendment
and the Registrar, if satisfied that the amendment is
necessary in the interest of the society and n o t
contrary to the provisions of this Act or rules,
may thereupon after giving an opportunity of
x
926 THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1975
showing cause to the society concerned against the proposed
amendment register the amendment and forward to the socie
ty a copy thereof together with a certificate signed by him.
The certificate shall be conclusive evidence that the amend
ment has been registered and such amendment shall thereupon
be binding upon the society and its members.
(iii) If the Registrar considers that the amendment re
ferred in clause (ii) above is not acceptable, he shall submit
a report to the Government.
(iv) An affiliating society or a financing bank or the
Registered Society if aggrieved by a decision of the Regis
trar may prefer an appeal to the Government, The orders
of the Government on such appeal shall be final. •
(v) The State Government may out of its own motion
or the Registrar subject to such direction as may be given
by the Government amend the bye-laws of any society or
gioup of societies in the interest of public service.”
Amendment 5, i n Section 15 of the principal Act, for sub-section
:ff I :5
CamnAct( 3) ’ t h e f o , l o w i a 8 shall he substituted, namely:—
1 of 1955,
“ (3) (a) Notwithstanding anything container! in sub
sections (1) and (2) of this Section if the Registrar is of
opinion that for reasons of ensuring economic viability
of any registered society or societies or avoiding overlapping or
conflict of jurisdictions of registered societies in any area or in
order to secure proper management of any Co-operative
Society, or in the public interest or in the interest of the
Co-operative movement in the State as a whole, or in the
interest of depositors and the Co-cparative banking system in
the State as a whole, it is necessary to divide, amalgamate
or merge fully or partially any such society or societies with
any specified society, he may, by an order published in the
official Gaaette make a scheme for division, amalgamation
or merger, with prior approval of the State Government.
Explanation.—In this section the society which is
divided, amalgamated or merged shall be referred to
as “ Transferor” society and the societies which are
formed out of any division, amalgamation or merger
under this section shall be referred to as “Transferee”
society or societies.
(b) A scheme referred to in sub-section (a) in respect of
division, amalgamation or merger may provide for ail or
any of the following matters, namely : • —
(i) The transfer of the business, properties mova
ble or imm< vable‘ assets including cash balances and
reserve iund, rights, privileges, liabilities, debts
Z THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1975 927
and obligations of the transferor society or societies to the
transferee society or societies on such terms and conditions as
may be specified in the said scheme.
(ii) The reduction of the interest or rights which the
members, depositors and other creditors have in or against
the transferor society or societies before division, amalga
mation or merger to such extent as the Registrar considers
necessary in the public interest or in the interest of the mem
bers, depositors and other creditors for the maintenance of the
business of such society or societies having due regard to the
assets and liabilities of the transferor society or societies.
(iii) The payment in cash or otherwise to the depositors
and other c: editors in full satisfaction of their claims:—
(a) in respect of their interest or rights in or against the
traisferor society or societies before or after division,
merger or amalgamation, or
(b) where the interest or rights as aforesaid, in or
against the transferor society or societies has or have
been reduced under clause (ii), in respect of such
interest or lights as so reduced.
(iv) (a) The allotment of shares in the transferee
society to the members of the transferor society against
the shares held by them in the transferor society or
societies, before the division, amalgamation or merger, or
(b) where it is not possible to allot shares in the
transferee society or societies to such members against
the shares held by them in the transferor society or
societies, the payment to such members in cash in full
satisfaction of their claims in respect of their interest in
the shares of the transferor society or societies or where
such interest has been reduced under clause (ii), in
respect of thdir interest in the shares as so reduced :
Provided that an aforesaid scheme shall secure—
(i) that allotment or shares or payment in cash in
favour ot the members of the tiansferor society or societies
under this clause shall not be made until all the depositors
and creditors of the transferor society or societies have been
paid under sub-clause (a) of this clause, or, as the case may
be, undar sub-clause (b) of clause (iii), and
928 THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1975
(ii) that such allotment of share or payment in cash
in favour of the members of the transferor society or societies
shall be made only out of the surplus of the assets of the
transferor society or societies, if any, that may be left after
payment to the depositors and the creditors as indicated in
sub-clause (i).
(v) The continuance t of the service of all or any of
the employees of the transferor society or societies in the
transferee society or societies on such terms and conditions
of service as may be determined in this behalf :
Provided thet, if any employee is found to be ineligible
for continuance in service of the transferee society under
the terms and conditions of the scheme, the services of such
employee shall stand terminated on and from the date on
which the division, amalgamation or merger takes effect and
the transferee society shall within three months of the afore
said date, make payment to such employee such compensa
tion as suth employee may be entitled under any law relat
ing to industrial dispute in force in the State and pension,
gratuity, provident fund and other retirement benefits as are
ordinarily admissible to him under the rules of the trans
feror society in force immediately before the division, amal
gamation or merger.
(vi) The scheme for division shall provide division of
the assets and liabilities, the area of operation, the employees
and the members of such society among the new societies
into which such society is to be divided.
(e) (i) No order referred to in sub-sec’ion (a) shall be
made unless a copy of the proposed order including the scheme
is sent to the societies affected calling upon them to invite
■ objections or suggestions from the members, creditors and
suggestions together with their own suggestions and objections,
if any, to the Registrar within thirty days from the date of
receipt of the copy of the proposed order by such societies.
(ii) The Registrar shall consider the suggestions and
objections which may be received under (i) above within the
period referred to therein and may make such modifi
cations in the proposed order including the scheme as he
thinks just and fit and finalise the proposed order including
the scheme in consultation with the State Government:
Provided that such order shall not be passed with
out the prior approval of the Reserve Bank of India in
case of any society coming under the purview of the
j. HE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1975 929
--------- ;--------------- ;------------------------------ ; ------------------------- —
Banking Regulation Act, 1949 (as applicable to Co-operative
Societies) (Central Act No. 10 of 1949).
(d) An order referred to in clause (a) may contain such
incidental, consequential and supplemental provisions as the
Registrar in consultation with the State Government may
consider necessary to give effect to the propored division,
amalgamation or merger and shall have effect on - nd from
such date as may be specified in the final order referred to
in sub clause (ii) of c’ause (c).
(e) On and from the date from which the division,
amalgamation or merger, take effect, the assets and liabilities
of the societies referred therein shall stand divided, amalga-
, mated or merged wi'h the assets and liabilities of the socieiies
formed out of such division or amalgamation or merger
and the members, credito s and debtors of such societies,
shall be deemed to be members, creditors and debtors, as
the case may be of the new society or societies as ordered
. by the Registrar.
(f) (i) Notwithstanding anything contained in thie, Act, the
Registrar shall register all new societies created after divi
sion of an existing society under this Act and such registra
tion shall be effective from the dato on which the division
takes effect and the registration of the society osdered to be
divided shall be deemed to have been cancelled from the
said date and such registration and cancellation shall be
effective from the date on which the division takes effect
notwithstanding the actual registration is done later on.
(ii) In case of the society directed to amalgamate or
merge, the registration o r the transfe:or society or societies
shall be deemed to have been cancelled from he date on
which the amalgama’ioa or merger takes effect.
(g) The provisions of this section shall have effect
notwithstanding anything to the contrary elsewhere in this
Act or in any other law or agreement, award or other ins
trument for tie time being in force.
(h) (i) Notwithstanding anything contained in the Transfer
of Property Act, 1882, or the Registration Act, 1908, an
order issued under this section shall be sufficient conveyance
to divide or to transfer the assets and liabili ies of the
society or societies covered by any order passed under
sub-clause (ii) of clause (c)i
(ii) Notwithstanding a n y t h i n g contained in any
other law for the time being in force no civil court
930 THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1975
>
shall exercise any jurisdiction in respect of any action
taken or order passed under this section and nothing
done or order passed in exercise of any power under
this section shall be called in question in any such court.”
Insertion of
a new Sec
tion 35 A in
Assam Act 1
6. After Section 35 of the Principal Act, the following
shall be inserted as a new section, namely :—
o f 1 9 5°- “ 35A. Notwitlis anding anything contained in
any law for the time being in force, the Registrar
may at any time direct a particular society or a class
of societies to appoint only persons having such qualifications
as may be prescribed by him from time to time.”
Insertion 7, After Section 42 of the Principal Act, the following
Section 42 A be inserted as a new section, namely : • —
in the Assam
Act 1 of
1950,
“ 42A. Notwithstanding any provision contained in
this act, the State Government may, by general or
special order direct transfer of any Co-operative
Society from one financing bank to another after
prior consultation with these banks and the society
for the purpose of avaling finance by the society
for its credit *nd non-credit operations, on such
terms and conditions, as may be considered necessary.
Amendment 8 In Section 44 of the Principal A ct:—in sub-sec-
°zMCt/lo n I 4 t *o n clause (c), for the words “ placed with the
Assam Act isociety” the w o rd s-
of 1950
“Charged, hypothecated or pledged with the society,”
shall be substituted.
Amendment 9. i n Section 45 of the
(2)SofA°»am t i o n t h e following shall be
Act.l of
1950
Principal Act, for sub-sec
substituted, namel) : • —
“ (2) Notwithstanding anything contained in this Act or
in any other law for the time being in force,
(a) a member who makes an application for
a loan to a Co-operative Society of which the
majority of the members are agriculturists shall,
if he owns any land or has any interest in any
land as a tenant, make in such form as may be
prescribed, a declaration that he thereby creates
a charge upon such land or such interest, or such
portion thereof, as may be specified in the decla
ration, for securing the repayment of the loan
which the society may make to the members on
the application and of future loans, if any,
THE ASSAM GAZETTE EXTRAORDINARY, OCT. 22, 197 5 f 31
’ 7
that may be made to him, from time to time by
the society toge her with interest on such loan or loans ;
(bl a declaration made under clause (a) may be
varied or cancelled at any time bv the member
m<<Htsg it, with the consent of the society in whose
favour it is made ;
(c) any land or interest in land in respect of
which a declara'ion has been made under clause
(a) or any p u t of such land or interest, shall not
be sold or otherwise transferred by the member
making the declaration until the enhre amount
of the loan or loans taken by the member from
the society together with interest thereon is p«id to the
society :
Provided that nothing in this clause shall apply
to any such p irt of such laid or interest as may
lave bjen released from the chirge crea d
under this Section under the proviso to clause (d) ;
subject to
respect
(d)
in
recoverable
there shall be
society on the
declaration
extent
as
in the
to the
member making
loan or loans
made to him by
any claim of
of land revenue
land revenue or as
a first charge in favour of
land or interest in
made under clause (a)
of the dues recoverable
the declaration on account
together with any interest
the society:
Government
any sum
State
or
public demand,
the
land specifi d
, lor and
from the
of the
thereon
Provided that if a part of such dues is paid by
the member, the society may, on the application
of the member and with the approval of the
financing bank to which it may be indebted, release
from the charged such part of the land or
interest in the land specified in the declaration
made under clause (a) as the society may, having
due regard to the security of the outs a ding
amount of the loan or loaus made to the member
deem proper.
(e) Every record of rights prepared and main*
tained under the Assam Land and Revenue Regu
lation, 1886 or any other law for the time being
in force shall also include the particulars of every
charge on any land or any interest thereon cleared
under clause (a).”
932 THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1§ST
Insertion of 10. After Section 49 of the principal Act. the following
Section^A s h a " b e i n s c r t c d a s a n e w section, namely : —
in Assam
Act I of “49-A (1) Exemption from registration of mortgage
195 °- deeds executed in favour of Co-operative and Development
Bank or Primary Society:—Notwithstanding anything
contained in th; Indian Registration Act, 1908, it shall
not be necessary to register mortgages executed in favour
of the Co-operative land development bank or a primary
soeiety of which the majority of members are agriculturists,
for the purpose of securing the repayment of a loan
provided that the land development bank or the primary
society concerned send within sueh time and in such
manner as may be prescribed, a copy of the instrument
whereby immovable property is mortgaged for the purpose
of securing repayment of the loan to the registering
officer within the local limits of whose jurisdiction the
whole or ary part of the property mortgaged is situate.
(2) On receipt of the copy or copie* of the instrument
under the preceding sub-scction, the Registering authority
• shall file a eopy or copies as the case may be in his Book
N o.l prescribed under section 51 of the Indian Registration
Act, 1908.
(3) The mortgages executed in favour of and all
other assets transferred to a Co-operative land develop
ment bank or a primary Society of which the majo
rity of members are agriculturists, by the members
thereof, as security for repayment of loan, before
or af er commencement of this Act. shall, with effect
fiom the date of such execution or transfer be deemed
to have been executed or transferred by such society
in favour of »r to the financing bank.”
Amendment 11. In Section 52 of the principal Act, in sub-section (1)
of Section w o r d “twenty” occurring between the words ‘'than” and
Assam Act “ per” shall be substituted by the words “twenty-five”.
I e f 1950
Amendment 12. In Section 53 of the principal Act, for the punctua-
° f Section tjo n f u ll-stop “ (.)” occurring at the end, the punctuation
5 Act 1 o ? c o ^o n “ ('•)” shall be substituted and the following proviso
1950 shall thereafter be added, namely :—
- - - — - - - -- -
“Provided that a registered Co-operative Society of
which the majority of members are agriculturists
and one of the objects is the creation of fund to be lent
to its member* shall carry not less than 15%
>-XHE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1975 933
Section 61A
in the Assam
Act I of
1950.
of its net profit in any year to the Agricultural Credit
Stabilisation Fund as may be prescribed.”
. 13. After Section 61 of the principal Act, the following
Insertion of i n s e r fe d a s a n e w section, namely :—
“ 61-A (i) A financing bank shall have the right to
inspect the books of any Co-eperative Society which has
either applied to the bank for financial assistance or is
indebted to the bank on account of financial assistance
granted earlier.
(ii) The inspection m aybe carried out by an officer or
any other member of the paid staff of the financing bank
with previous sanction of the Registrar in writing.
(iii) The officer or any other member of the paid staff
of the financing bank undertaking such inspection, shall,
at all reasonable time, have access to the books of
accounts, documents, securities, cash and other properties
belonging to or in ths custody of the Ce-operative Society
inspected by him, and shall also be supplied by such
ssciety such information, statements and returns as may
be required by him to assess the financial conditions
of the society and the safety of the financial
assistance to be made to the society or already made to it”.
Amendment 14. In Section 63 of the principal Act, in clause (d)
of Section 63for the punctuation full-stop “ (.)” occurring at the end,
of Assam Actthe punctuatios semi-colon “ (;)” shall be substituted and the
01 j 5 0 ' following clause (el shall thereafter be added, namely:—
“ (e) a registered society and a financing bank.”
Amendment
of Section
64 (3) (b)0f
A»sam Act 1
of 1950.
15. In Section 64 of the principal Act,—
in clause (b) of sub-section (3), the punctuation com
mas “ (,)” occurring in between the words “may” and
“unless” and the words “ furnished” and “ direct” and
the words “ unless adequate security is furnished” shali
be deleted.
Amendment 16. For Section 70 of the principal Act, the ? following
of Section shall be substituted, namely:—70 of Assam
Act I of
1950.
“ 70. Power of Registrar to direct payment of dues: —
Notwithstanding anything contained in Chapter X the
Registrar or such other person as may be authorised
by him in this behalf may, on—
934 TH E ASSAM GAZETTE, EXTRAORDINARY OCT. '2 , 1975
. >■ his own motion or on the written requisition of a registered
society or an affiliating society or a financing bank tor the
re ov ry of any loan or any o her demand due by a defaulting
member, after making such enquiry as he deems fit, grant a
Co operative Demand Certificate ror the recovery of the
amount found to be due.”
Insertion 17. Af er Sec'ion 70 of the principal Act, tha following
-ofanrw shall be inserted as a new section, namely:—
Section
70 \
in
Assam
Act I
of
1950.
” 70-A(l). If any insta'ment of loan or interest payable
by a member of a Co-operative Society or any part of such
instalment has remained unpaid for more 1h;.n 30 days from
the date on which it fell due, the Managing Committee of
the society may, in addition to any other remedy available t»
it, apply to the Registrar or any other offi er authorised by
him lor the teeovery of such ins'alment or part thereof by
distr -int a d sale of the produce of the charged land including
the standing c op.
(2) On receipt of such application the Registrar or the
person aut o rh el by hi n may, r.otvvi hstanding any hing
cont inc J in the Transfer of Property Act, 1,82 take actioa
in the m anrer as prescribed for the purpose of distraining
and selling such produce :
Provided that no distraint shall be ma^e af‘er the expiry
of twelve months from the date on whieh the instalment
fell due.
(3) The value of the property dis'raired shall be, as
nearly as possible equal »o the amount duv and the expenses
of the distraint a d the costs of the sale.”
THB ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 191i 935
Insertion of 18. After section 83 of the principal Act, the
"**83^°" f°U° w in g »hall be inserted as a new section, namely:-
‘ 83(A) (1). A copy of the Co-operative Demand
Certificate prepared under sections 70 and 83 of this
Act : hall be served in the manner prescribed upon
the person from whom the amount is due.
(2) On receipt of a copy of the Co-operative
Demand Certificate the person from whom the
amount is due shall pay the same within a period
of thirty days from the date of service of the Certi
ficate ; provided that the period during which the
payment is to be made may be extended by Registrar
for another period not exceeding thirty days for
reasons to be recorded in writing.
(3) Any person violating the provision of sub
section (2) above shall, on conviction be punished
with imprisonment of either description for a te r*
which may extend to 6 months or with fine which
may extend to one thousand rupees or with both,”
Amendment 19. The prescribed form in the “ Schedule A”
•1 Sche- o f Assam Co-operative Societies Act, 1949
" c ' (Asssm Act 1 of 1950) shall be substituted by the
following form, namely:—
SCHEDULE“A”
Ferm ( Under Section 83 )I
“Co-operative Demand Certificate granted under
Section 83 (1) of the Assam Co operative Societiee
Act, 1949 (Act, I of 1950) as amended.
(To be realised as an arrear of land revenue by
the revenue authority within whose jurisdiction th*
judgement debtor’s property is situated.)
Case No. of 19
Distric /Subdivision.
In the matter of..........................................
Versus
Whereas as a result of my enquiry I decide that
a sum of R s.......................(Rupees.................................)
936 THE ASSAM GAZETTE EXTRAORDINARY, OCT. 22, 1*75
bv way of..... ..................... under section 70 of the
Assam Co operative Societies Act, 1949 (Act I of
1950) as amended and sum of Rs............ ................
(Rupees................................ . .....................) by way of
interest is/are due from you and you have not paid;
Whereas............................... has made a reference
ia writing to me complaining that a sum of
determining
R s .. , ............... ... upees........................... ) by way
o f....................................... under section....................... .of
the Assam Co operative Societies Act, 1949 (Act I
of 1950) as amended and a sum of Rs . ..............
(Rupees.......—....... ........................... ) by way interest
is/are due horn you and you have evaded payment
of the same and whereas a notice of demand calling
on you to pay the dues within the specified time
was served with notice to show cause;
And whereas you have not pa d up your dues
specified in the notice ;
And whereas you have not submitted explana-
tion/your explanation is unsatisfactory ;
Now, therefore, I, under authority of section
70 of the Assam Co-operative Societies Act, 1949
as arrended/sub-section (I) of section 83 of the
Assam Co-operative Societies Act, 1949 as amen
ded do hereby order that the above-mentioned
sum of R s......................................................... is due to
the above-named from you and that you will
pay further interest en the principal sum at the
rate of ...................................... per cent per annum
fro m ............................................ together with all cost
till the date of realisation.
I further order that right, title and interest
of ....................................... in the properties set out
and described in the schedule below be sold as an
arrear of land revenue under the provisions of the
Assam Land & Revenue Regulation, 1886 (Regu
lation I of 1886) and that, if the sale proceeds
should be found insufficient to discharge the dues
with subsequent interest at the above rate till the
date of realisation and costs in full, the balance
be realised by attachment and saie of other mo
vable snd immovable property of the judgement
debtor as an arrear of land revenua.
THE ASSAM GAZETTE, EXTRAORDINARY, OCT. 22, 1975 937
Further take no dee that if you fail to pay
the amount as ordered above within a period of
thirty days from the date of service of the Certi
ficate you shall also be liable to prosecution under
sub-section 3 of section 8'-i(A) of the Assam Co
operative Societies Act, 1949 as amended, in
addition to other measures for recovery of the
amount payable by you.
SCHEDULE
Dated Gavhati
The........................
Registrar,
Co-operative Societies, Assam
Officer empowered under section 70/section
83(1) of Assam Co-operative Societies Act,
1949 (Act I of 1950) as amended,
A. B : The irrelevant words/portions may be struck
off and relevant entries may be made where
necessary.”
20. (1) The Assam Co-operative Societies (Amend-
SP
avin« meat) Ordinance, 1975 is hereby repealed. A’*a m
oavings. i nance II ef
1975(2) Notwithstanding such repeal anything done
or any action taken under the Ordinance so repealed,
shall be deemed to have been done or taken, as
the case may be, under the corresponding provisions
of this Act.
MD. J5AADULLAH,
Joint Secretary to the Govt, of Assam,
Law Department.
Gawhati:—Printed and published by the Supdt., i/c., Printing Press,
Directorate of Ptg. & Sty., Govt. af Assam (Ex-Gaaetia)
No.267 -1 ,5 6 « + 1,500—22-10-W 5.