Section 9(4) in Mizoram Cooperative Societies Act, 2006
(4)Where the applicants for registration of co-operative are individual natural persons, the number of such natural applicants shall not be less than twenty, each such person being a member belonging to or drawn from different families as referred under Section 7.Explanation. - The term "members of family" means husband, wife, father, mother, son, daughter, brother, sister, step father, or mother, or son, step daughter, grand son or daughter, grand father or mother.
