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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Meghalaya - Subsection

Section 54(2)(b) in The Meghalaya Co-operative Societies Act

(b)without the previous sanction of the Registrar, if the audit officer reports that any asset is bad or doubtful and also recommends that such sanction is necessary.