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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(2)(i) in The Meghalaya Co-operative Societies Act

(i)When it appears to an affiliating society or a financing bank that an amendment of the bye-laws of a registered society which is a member of such society or debtor of financing bank is necessary in the interest of the society it may suggest to the affiliating society or the debtor society, as the case may be, to make such amendment within such time as it may specify. The affiliating society or the financing bank shall forward to the affiliated society or the debtor society, as the case may be, a draft of the suggested amendment of the bye-laws.