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[Cites 0, Cited by 0] [Section 69A] [Entire Act]

State of Meghalaya - Subsection

Section 69A(1) in The Meghalaya Co-operative Societies Act, 2015

(1)Notwithstanding anything contained in this Act, Order for winding up, construction, suppression of Committee, not to be made without consultation or requisition of Reserve Bank of India in the case of insured Co-operative Bank.