Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 98] [Entire Act] State of Meghalaya - Subsection Section 98(5) in The Meghalaya Co-operative Societies Rules (5)Liquidators to keep notes of deposition. - The liquidator shall keep short notes of the depositions of the persons thus, summoned to give evidence.
