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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Meghalaya - Subsection

Section 49(5) in The Meghalaya Co-operative Societies Act

(5)where any instrument is so executed, the registering office to whom such instrument is presented for registration may, if he thinks fit, refer to such office bearer or liquidator for information regarding, the same and on being satisfied of the execution thereof, shall register the instrument.