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 8] [Entire Act] State of Meghalaya - Subsection Section 8(i) in The Meghalaya Co-operative Societies Rules (i)the manner in which capital may be raised by means of shares and debentures, borrowing from non-members, deposits of members or otherwise;
