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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(2)(iv) in The Meghalaya Co-operative Societies Act

(iv)An affiliating society or a financing bank or the registered society if aggrieved by a decision of the Registrar may prefer an appeal to the Government. The orders of the Government on such appeal shall be final.