Section 63(3) in The Meghalaya Co-operative Societies Act
(3)Notwithstanding anything contained in this section or any other law for the time being in force, the Registrar may admit any dispute after expiry of the period mentioned in the sub- section (2) if the applicant satisfies the Registrar that he had sufficient reasons for no referring the dispute within such period of limitation, and the dispute so admitted shall not be barred by limitation.
