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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(2) in The Meghalaya Co-operative Societies Act

(2)No member shall be allowed to acquire an additional share until he has paid in full the value of the whole or that portion of his share holding which he is required to pay in accordance with the bye-laws of his society.