Section 15(1)(vi) in The Meghalaya Co-operative Societies Act

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State of Meghalaya - Subsection

Section 15(1)(vi) in The Meghalaya Co-operative Societies Act

(vi)If the General Assembly decides by a three fourth majority finally to divide the society and if the Registrar approves of the decision, the members who will constitute each of the newly proposed societies subscribing to the new draft bye-laws shall apply to the Register under Section 10 for registration of the new societies and the Registrar shall register the societies under Section 11.

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State of Meghalaya - Subsection

Section 15(1)(vi) in The Meghalaya Co-operative Societies Act