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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(1)(b) in The Meghalaya Co-operative Societies Rules

(b)Every applicant for admission as a member must also agree to pay such admission fee as may be prescribed in the bye-laws. Such fee shall not be less than one rupee where the applicant is an individual and five rupees where the applicant is a registered society.