Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64] [Entire Act] State of Meghalaya - Subsection Section 64(10) in The Meghalaya Co-operative Societies Act (10)Any person aggrieved by an order passed by the Tribunal may file an appeal against such order to the State Government within 60 days alter the date of service of the order.
