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[Cites 0, Cited by 0] [Section 36(17)] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(17)(b) in The Meghalaya Co-operative Societies Rules

(b)All societies with limited liabilities shall obtain the Registrar's approval to their proposal of the distribution of the profits whether to their office-bearers or employees or members before considering it at the annual general meeting.