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 40] [Entire Act] State of Meghalaya - Subsection Section 40(3) in The Meghalaya Co-operative Societies Rules (3)The society may, at any time, by a resolution, in the meeting of the general assembly apply to the State Government for withdrawing any Government servant so deputed.
