Section 3 in Mizoram Cooperative Societies Act, 2006
3. State policy on.
- The state shall -(a)endeavour to promote the viability and growth of which are instruments of equity, social and economic justice in furtherance to fulfillment of directive principles of state policy as enshrined in Part IV of the Constitution of India(b)protect economic rights and interest and political rights of co-operative(c)provide financial, technical and policy aid and assistance to co-operative and its members in order to reduce poverty, ensure equality, fairness and social progress, for a specified period to be determined by state legislature, which period in any case shall not exceed ten years;(d)respect the right to self-control and regulation in the management, production and services activities of co-operative;(e)declare that it shall not intervene in the legitimate management and sound business principles based operations of any co-operative;(f)recognise co-operatives as democratic institutions owned managed and controlled by members of to promote their economic and social betterment;(g)ensure that co-operatives function in accordance with the principles incorporated under Section 6 (a) to 6(g) of this Act based on mutual aid;(h)assist and promote the co-operatives by providing appropriate tax, lending rate and other economic and social concessions.Chapter - II Registrar and Registration of Co-Operative Societies
