Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 64] [Entire Act] State of Meghalaya - Subsection Section 64(1) in The Meghalaya Co-operative Societies Act (1)The Registrar shall, on receipt of a reference under sub-section (1) of Section 63, decide the dispute himself or authorise any other Government officer to decide such dispute.
