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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Meghalaya - Subsection

Section 64(8) in The Meghalaya Co-operative Societies Act

(8)The order passed by the Tribunal shall have the same force and effect as that of the decree of a civil Court and a copy of such order, shall be served on the person against whom it is made in the manner laid down for the service of summons in the Code of Civil Procedure, 1908.