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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(1)(i) in The Meghalaya Co-operative Societies Act

(i)Any registered society may, at a meeting of its General Assembly specially called for the purpose, resolve to divide into two or more societies. At least fifteen clear days notice of such meeting with the agenda shall be given to its members together with a copy of the proposed resolution.