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[Cites 0, Cited by 2] [Section 80] [Entire Act]

State of Meghalaya - Subsection

Section 80(4) in The Meghalaya Co-operative Societies Act

(4)Any Appellate Authority and the Registrar in case of review may pass any stay order pending any appeal or review before such an authority, and may award cost against any party appealing or petitioning for review if such appeal or review petition is considered false, vexatious of frivolous by the authority concerned.