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 9] [Section 7] [Entire Act] State of Meghalaya - Subsection Section 7(1) in The Meghalaya Co-operative Societies Act (1)No member of a registered society shall hold more than such portion of the share capital of the society as may be prescribed by the rules, or he bye-laws of the society.
