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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Meghalaya - Subsection

Section 91(3) in The Meghalaya Co-operative Societies Rules

(3)When an award in monetary dispute has been obtained it should be sent to the Registrar or such other officer as may have powers delegated to him in this behalf, for reducing the award in the form of a Co-operative Demand Certificate under Section 83, if the amount has not been realised within two months from the date of the award.