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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(2)(v) in The Meghalaya Co-operative Societies Act

(v)At least fifteen clear days notice shall be given to all the members of the societies. If at such meeting the aforesaid resolution is confirmed by a majority of three fourths of the members of each society present and the common bye-laws are accepted with or without any alterations the Registrar shall be moved by an application under Section 10 for registration and he shall register the new society under Section 11 if he approves.