Section 84(1) in Mizoram Cooperative Societies Act, 2006
(1)A co-operative having members or class of employees more than the limit prescribed under the Employees Provident Fund and Miscellaneous Provisions Act 1952, for the purpose shall maintain the Employees Contributory Provident Fund for the benefit of its employees and all contributions made by employees and co-operative, shall be credited to a separate account.
