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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(1)(i) in The Meghalaya Co-operative Societies Rules

(i)every such amendment shall be made only by a resolution passed by a majority of the members at a meeting of the general assembly and at which not less than two-thirds of the members of the society are present;