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 1] [Section 2] [Entire Act] State of Meghalaya - Subsection Section 2(k) in The Meghalaya Co-operative Societies Act (k)"Member" means a person admitted to membership after registration in accordance with the bye-laws and rules of the society and includes a promoter ;
