Section 36 in Mizoram Cooperative Societies Act, 2006
36. Cessation of membership.
- A person shall be ceased to be a member of a co-operative in the following circumstances:(a)on acceptance of resignation from membership by the co-operative;(b)on transfer of whole of share capital contribution or interest in to another member, person or co-operative;(c)on death, removal, expulsion or termination of membership from co-operative;(d)in the case of institutional members i.e. firm, company, body corporate, trust etc ., on its dissolution or having ceased to exist.
