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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Meghalaya - Subsection

Section 23(iii) in The Meghalaya Co-operative Societies Rules

(iii)The Chairman of the meetings of the general assembly may direct any member to withdraw for disorderly conduct and the member so ordered shall immediately withdraw and unless otherwise directed by the Chairman shall remain absent during the remaining period of the meeting and shall not be entitled to vote without the provision of the Chairman.