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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(1)(iv) in The Meghalaya Co-operative Societies Act

(iv)The Registrar may require any register society to frame rules of procedure under its bye-laws to given any part of its business and to send such rules lo him for prior approval.