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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(2) in Mizoram Cooperative Societies Act, 2006

(2)A co-operative may, by a resolution passed by a two-thirds majority of members present and voting in its general body meeting, decide to transfer its assets and liabilities, either in whole or in part to any other which agree to such transfer by the said resolution in its general body meeting in accordance with the provisions of law, rules or bye-laws.