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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(2) in The Meghalaya Co-operative Societies Act

(2)The application shall be signed-
(a)in the case of a society of which no promoter is a registered society by at least fifteen eligible persons ; and
(b)in the case of a society of which at least one promoter is a registered society by a duly authorised person on behalf of such registered society and at least one other individual promoter or one other duly authorised person on behalf of another registered society.