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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(1)(iii) in The Meghalaya Co-operative Societies Act

(iii)A copy of the resolution shall be sent to the Registrar within thirty days of its adoption and subject to the Registrar's non-interference within thirty days of the despatch to him of the resolution, the resolution shall be circulated among the members and creditors of the society.