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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(5) in Mizoram Cooperative Societies Act, 2006

(5)The resolutions referred under sub-section (1), (2), (3) and (4) shall contain all relevant particulars regarding the extent of liability, transfer of assets and liabilities division amalgamation of co-operatives, respectively, as the case may be.