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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Meghalaya - Subsection

Section 12(3) in The Meghalaya Co-operative Societies Rules

(3)The affiliating society shall forward to the society concerned by registered post-
(a)a copy of the proposed amendment of the bye-laws, and
(b)a copy of the resolution and decision approving such amendment.