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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Meghalaya - Subsection

Section 33(2) in The Meghalaya Co-operative Societies Rules

(2)Unless otherwise provided in the bye-laws or in the terms of appointment, any officer of a society appointed by the administrative council or the managing body may be removed from his office by the said council or body.