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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Meghalaya - Subsection

Section 80(3) in The Meghalaya Co-operative Societies Act

(3)Save as provided in this Act or rules, no appeal shall lie to the Government of Meghalaya against any order of the Registrar, except on a question of law, and provided such appeal is preferred within two months of the communication of such order.