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 3] [Section 80] [Entire Act] State of Meghalaya - Subsection Section 80(2) in The Meghalaya Co-operative Societies Act (2)The Registrar may review any order passed by him at any time within two months from the communication of such order.
