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 58] [Entire Act] State of Meghalaya - Subsection Section 58(ii) in The Meghalaya Co-operative Societies Rules (ii)up to two-thirds of its reserve fund when the owned capital is equal to or exceeds the borrowed capital; and
