Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 49] [Entire Act] State of Meghalaya - Subsection Section 49(1) in The Meghalaya Co-operative Societies Act (1)any instrument relating to shares in a registered society, notwithstanding that assets of such society consist in whole or in part of immovable property : or
