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[Cites 0, Cited by 2] [Section 54] [Entire Act]

State of Meghalaya - Subsection

Section 54(1) in The Meghalaya Co-operative Societies Act

(1)Save as may be prescribed, no distribution of profit shall be made in the case of a registered society with unlimited liability and no part of the net profit or of a fund of any society shall be divided by way of dividend, bonus patronage dividend, rebate or otherwise among its members.