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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Mizoram - Subsection

Section 63(4) in Mizoram Cooperative Societies Act, 2006

(4)If the convener of the management committee failed to call a special board meeting within fifteen days from the date of receipt of the requisition under sub-section(1), the Registrar may call such a special board meeting within seven day after the expiry of fifteen days notice given to the convener of such special meeting.