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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(52) in Mizoram Cooperative Societies Act, 2006

(52)"Supersession" means the act of removing or unseating or dissolving the duly and democratically elected management committee from its operation in the larger interest of members of co-operative, public or co-operative movement, for managing the affairs of co-operative prejudicial to the interest of members or detrimental to the offairs and growth of co- operative.