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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(2)(iv) in The Meghalaya Co-operative Societies Act

(iv)After the expiry of ninety days from the date of the aforesaid resolution, a joint meeting of the members of such societies shall be convened to decide finally the aforesaid resolution.