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 37] [Entire Act] State of Meghalaya - Subsection Section 37(1) in The Meghalaya Co-operative Societies Rules (1)A Government servant when deputed to the service of a co-operative society by the Government of Meghalaya under Section 35 shall be called the Executive Officer of the society.
