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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Mizoram - Subsection

Section 109(3) in Mizoram Cooperative Societies Act, 2006

(3)In the event of punishment prescribed for non-officials under section 108(2) for the corresponding offences committed under section 107(2) stand annulled, modified or cancelled either on appeal or revision, the affected persons shall be restored back to the original position occupied for the remaining period for which such person was nominated or elected.