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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Mizoram - Subsection

Section 35(2)(f) in Mizoram Cooperative Societies Act, 2006

(f)a member of a co-operative whose membership is likely to be terminated by the board of director for the reasons or causes specified under sub-section (a) to (e) shall be informed of such proposed action in writing either in person or by registered post and such member shall be given a reasonable opportunity of being heard before such decision is finally taken;