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[Cites 0, Cited by 4] [Section 71] [Entire Act]

State of Meghalaya - Subsection

Section 71(2) in The Meghalaya Co-operative Societies Act

(2)The Registrar may similarly inquire into the conduct relating toe the affairs of the society of any member, officer or employee past or present of a registered society on the application of the present controlling or managing body of the society, or liquidator, or any creditor, or any other registered society to which the society is affiliated or any contributory.