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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Meghalaya - Subsection

Section 44(2)(b) in The Meghalaya Co-operative Societies Act

(b)The resolution of the managing body granting a loan under this section contain the names of all assenting members ; provided that, if such names are omitted from the proceedings of the meeting the Chairman and Secretary shall be held jointly and severally responsible for the issue of the loan.