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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(1)(vii) in The Meghalaya Co-operative Societies Act

(vii)The Registrar shall not register the new societies if the application for registration is not accompanied by a certificate or re-payment of share capital to members and certificate of satisfaction of claims to creditors referred to in Clause (iv).