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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Mizoram - Subsection

Section 35(2)(a) in Mizoram Cooperative Societies Act, 2006

(a)where, the member of a co-operative failed to patronize, utilize or enjoy the services of the co-operative as per the minimum limit or stand rd prescribed under the bye-laws for an unreasonably longer period as may be fixed by the board of directors, which in any case shall not be less than two years;