Section 99 in The Meghalaya Co-operative Societies Act
99. Power to exempt societies from the operation of the Assam Money Lender's Act.
- The Government of Meghalaya by notification in the official Gazette may exempt a registered society from any or all the provisions of the Meghalaya Money Lender's Act (Assam Act, IV of 1934 as adapted by Meghalaya) for the time being in force.
