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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Meghalaya - Subsection

Section 26(iii) in The Meghalaya Co-operative Societies Rules

(iii)Admission of non-member. - The Chairman in his discretion may admit any person not being a member, to any meeting of the general assembly for the purpose of giving expert advice. Such person shall not be entitled to vote.