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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Meghalaya - Subsection

Section 102(2)(a) in The Meghalaya Co-operative Societies Rules

(a)The Registrar passing any order in writing under sub-section (3) of Section 71 of the Act, requires such member officer or employee which found liable to pay a sum not exceeding Rupees fifty with interest to the society by way of compensation in respect of any payment or loss or failure to restore any property.