Section 14(1)(iii) in The Meghalaya Co-operative Societies Act

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State of Meghalaya - Subsection

Section 14(1)(iii) in The Meghalaya Co-operative Societies Act

(iii)The Registrar shall not register any amendment of the bye-laws of a society, whether under this section or Section 13 of this Act, without the consent of the Government of Meghalaya if the effect of such amendment is to lessen the degree of control of the Government of Meghalaya or of the Registrar as already provided for in the bye-laws.

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State of Meghalaya - Subsection

Section 14(1)(iii) in The Meghalaya Co-operative Societies Act