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 9(1)] [Section 9] [Entire Act] State of Meghalaya - Subsection Section 9(1)(iii) in The Meghalaya Co-operative Societies Act (iii)any member or creditor, who does not exercise his option within the period aforesaid shall be deemed to have assented to the change.