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 92] [Entire Act] State of Meghalaya - Subsection Section 92(1) in The Meghalaya Co-operative Societies Rules (1)The original records of dispute proceedings after the decision or award has been delivered shall be kept in such place and maimer as the Registrar may direct from time to time.
