Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64] [Entire Act] State of Meghalaya - Subsection Section 64(4) in The Meghalaya Co-operative Societies Act (4)The parties to the dispute shall include a registered society including financing bank, its past or present controlling body or the liquidator of the society.
