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

State of Meghalaya - Subsection

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

(ii)no such resolution shall be valid unless not less than clear fifteen day's notice of such meetings has been given of the proposal to alter or rescind the bye-laws.