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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(a) in The Meghalaya Co-operative Societies Rules

(a)The Government of Meghalaya may appoint any person as a non-official adviser to help co-operative societies in certain specified areas. The names of persons so appointed who will be designated as "Honorary Organiser of Co-operative Societies" shall be published in the Gazette of Meghalaya.