Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Mizoram - Subsection Section 17(2) in Mizoram Cooperative Societies Act, 2006 (2)The said resolution shall be valid only when it is passed b general body after giving a twenty days clear notice of the proposed amendment to all its members.
