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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(1)(v) in The Meghalaya Co-operative Societies Act

(v)After the expiry of ninety days from the passing of the aforesaid resolution, a meeting of the General Assembly shall be convened for finally deciding the resolution. At least fifteen clear days notice with the agenda of the meeting shall be given to all members of the society.