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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Meghalaya - Subsection

Section 88(2) in The Meghalaya Co-operative Societies Act

(2)All appointments rules and orders made, notifications and notices issued, all transactions entered into and all suits and other proceedings instituted under the said Act shall continue and shall, so far as may be, deemed to have been respectively made, issued entered into or instituted under this Act.