Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Meghalaya - Subsection Section 40(2) in The Meghalaya Co-operative Societies Rules (2)At any time the Government of Meghalaya may after giving one month's notice withdraw the service of the Government servant, deputed to manage the affairs of the society under Section 35.
