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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Mizoram - Subsection

Section 95(2) in Mizoram Cooperative Societies Act, 2006

(2)The persons or such persons or concerned person referred under sub-section (l), shall not only include present members or officers or employees or board members, etc. but also include past or deceased, legal heirs or representatives, members or employees or board members respectively.