Section 23 in Mizoram Cooperative Societies Act, 2006
23. Registration of Federal Co-operative.
(1)Federal co-operatives for respective type, category or sector or co-operative unions consisting of primary or secondary co-operatives may be established and registered in accordance with the provisions of this Act in general and section 8, 9, 1 and 11 in particular.(2)Every federal, central or secondary co-operative shall be represented in its general body meeting by its member s(3)All the provisions of this Act applicable to any co-operative shall be equally applicable to federal co-operatives.
