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[Cites 0, Cited by 1] [Section 66] [Entire Act]

State of Meghalaya - Subsection

Section 66(1) in The Meghalaya Co-operative Societies Act

(1)Where an order of cancellation of the registration of a society is made by the Registrar under Section 65, he may appoint any person to be the liquidator of the society and may remove such person and appoint another in his place.