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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Meghalaya - Subsection

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

(h)"Employee" means a person not being an office-bearer, employed by a registered society on a salary or similar form of remuneration other than advance patronage dividend or payment for goods sold to or through such society ;