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[Cites 0, Cited by 0] [Section 36(17)] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(17)(a) in The Meghalaya Co-operative Societies Rules

(a)No society, without prior approval of the Registrar, shall take into consideration any balance sheet at its annual general meeting or make any distribution of its profits by way of dividend or bonus or otherwise among its office-bearers, employees and members, unless and until the balance sheet (for the period during which such profits have accrued) shall have been certified to be a true and correct statement of the financial position of the society by the Registrar or the person authorised by him in that behalf.