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 0] [Section 88] [Entire Act] State of Meghalaya - Subsection Section 88(8) in The Meghalaya Co-operative Societies Rules (8)In the case of absence of any party to the suit duly summoned the dispute may be decided ex parte.
