Section 8 in Mizoram Cooperative Societies Act, 2006
8. Activities that may be undertaken by co-operative.
- The co-operative may undertake anyone or more of the following production distribution or service oriented activities:(i)to promote, develop and encourage thrift and savings mobilization among members;(ii)to generate funds and resources for providing credit financial and other support to the members for production oriented activities;(iii)to encourage systematic production marketing distribution and sale of agricultural or non-agricultural produce and services among members;(iv)to provide or ensure supply of consumer goods and services or to meet other household requirements of the members and their families;(v)to develop expertise and skills all long its members for the, purpose of undertaking all kinds of production and service oriented activities:(vi)to acquire land and buildings at concessional or reasonable rates either from government or others for providing housing facilities on easy terms and conditions among members;(vii)to encourage fisheries and get loans and financial assistance at concessional rates from banking and financial institutions for the purchase of seeds, boats, lets and other essential equipments, inputs and materials;(viii)to provide services related and insurance related activities against possible losses of goods and services of members;(ix)to establish, own, lease or operate, production, investment and service oriented activities in general and specific activities such as sugar, spinning, daily, poultry, piggery, agro processing, handlooms, power looms, handicraft, feltilizer, pesticides health, tourism and transport services;(x)to promote, develop and advance the economic, social and educational status of members;(xi)to undertake or promote any other activities not covered above.Explanation. The activities undertaken or proposed to be undertaken by cooperatives must be strictly in conformity with other laws in force from time to time
