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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(1) in The Meghalaya Co-operative Societies Rules

(1)When a registered society resolves to change its form of liability, it shall convene a special meeting of the general assembly for the purpose and shall adopt proposals for such amendment of its bye-laws as may be consequential and necessary fore the safe conduct of its business and submit an application in the manner as provided in the rules for registration of such amendments.