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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Meghalaya - Subsection

Section 28(iv) in The Meghalaya Co-operative Societies Rules

(iv)The directors who are to retire in accordance with sub-rule (ii) at the second and the third annual meetings of general assembly shall be determined by lot in a meeting of the administrative council or the managing body, as the case may be, within three months from the date of its first constitution after the commencement of these Rules. In subsequent annual meeting of the general assembly, the directors who have been longest in office shall retire.