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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(2)(v) in The Meghalaya Co-operative Societies Act

(v)The State Government may out of its own motion or the Registrar subject to such direction as may be given by the Government amend the bye-laws of any society or groups of societies in the interest of the public service.