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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Mizoram - Subsection

Section 64(5) in Mizoram Cooperative Societies Act, 2006

(5)The Registrar may fix the remuneration for the administrator as he deems fit payable out of the funds of the which is subject to recovery from the directors of the board superseded after providing adequate opportunity of hearing to the affected directors or connected persons.