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 34] [Entire Act] State of Meghalaya - Subsection Section 34(ii) in The Meghalaya Co-operative Societies Rules (ii)any urgent business though not included in the agenda accompanying the notice, may be brought up and considered with the consent of all the members present at the meeting.
