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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(2)(ii) in The Meghalaya Co-operative Societies Act

(ii)If the society fails to make the amendment within the time specified the affiliating society or the financing bank may forward to the Registrar the amendment and the Registrar if satisfied that the amendment is necessary in the interest of the society and not contrary to the provision of this Act or rules, may hereupon after giving an opportunity of showing cause to the society concerned against the proposed amendment, register he amendment and forward to the society a copy thereof together with a certificate signed by him. The certificate shall be conclusive evidence that the amendment has been registered and such amendment shall thereupon be binding upon the society and its members.