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 62] [Entire Act] State of Meghalaya - Subsection Section 62(b) in The Meghalaya Co-operative Societies Rules (b)In case advance patronage dividend is allowed to be paid under Section 54(2), the total amount of such patronage dividend shall not exceed the limit as provided in the bye-laws.
