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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Mizoram - Subsection

Section 34(3) in Mizoram Cooperative Societies Act, 2006

(3)An expelled member of a co-operative may be made eligible for re-admission as a member of that co-operative only after the expiry of three years from he date of such expulsion, provided the concerned member assures or gives an undertaking that he shall not work against the interest or benefit of the co-operative in future.