Section 18(1) in The Meghalaya Co-operative Societies Act
(1)A full, true and accurate statement of his assets including his immovable properties and liabilities shall be furnished-(a)by an applicant for membership of a register society with unlimited liability together with his application ;(b)by a member of a registered society with unlimited liability when required to do so by the Registrar or any person authorised by him in this behalf or by the affiliating society.
