Section 81 in The Meghalaya Co-operative Societies Rules
81.
A dispute referred to under Section 63 shall include claims by a co-operative society for debts or any other demands due to it from a member or past member or the heirs or assets of a past member or from other as provided in sub-sections (a), (b), (c) and (d) of Section 63 whether such debts or demands be admitted or not:Provided, however, that if the question at issue between a co-operative society and a claimant or different claimants, is one involving complicated questions of law and fact, the Registrar may, if he think fit, suspend proceedings in the matter until the question has been tried by a regular suit instituted by one of the parties or by the society concerned. If no such suit is instituted within three months of the Registrar's order suspending proceedings the Registrar shall take action as prescribed in Section 64.
