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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Meghalaya - Subsection

Section 64(7) in The Meghalaya Co-operative Societies Act

(7)A member, director or chairman of a Cooperative Society including financing bank may file an application before the tribunal through the Registrar or his authorised representative for necessary decision or order for the recovery of any amount of loan dues from a member past member or surety of a member and past member of a registered society.