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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Mizoram - Subsection

Section 113(1)(b) in Mizoram Cooperative Societies Act, 2006

(b)to determine from time to time the contribution (including debts due and costs of liquidation) to be made or remaining to be made by members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by officers or former officers, to the assets of the co-operative;