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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Mizoram - Subsection

Section 52(3) in Mizoram Cooperative Societies Act, 2006

(3)In addition to the requirements mentioned under sub section (1) and (2), a person who failed to have been a member of a co-operative for at least three years or failed to attend three general body meetings of the co-operative immediately preceding the election shall also ipso facto incur disqualification.