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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Mizoram - Subsection

Section 48(2) in Mizoram Cooperative Societies Act, 2006

(2)The Board may however, co-opt two more additional directors who are exceptionally qualified in the areas such as finance, audit, law, economics and found useful for the essential and effective management of cooperatives.