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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Mizoram - Subsection

Section 76(2)(i) in Mizoram Cooperative Societies Act, 2006

(i)surplus accruing as a result of servicing person other than members shall not be divisible amongst members and may be utilized in the case of other than credit co-operatives towards equity participation of potential members and towards credit equalisation fund in the case of credit co-operatives as specified under section 124.