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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Meghalaya - Subsection

Section 63(2) in The Meghalaya Co-operative Societies Act

(2)Any dispute mentioned in sub-section (1) other than a dispute relating to recovery of money shall be referred to the Registrar within two months from the date on which cause of action arises.