Section 76(1) in Mizoram Cooperative Societies Act, 2006
(1)In any financial accounting of co-operative year, a co-operative shall, out of the surplus arising from transactions held with members in that year, make deferred payment to members as patronage rebate, at an amount more than twenty percent but less than fifty percent of such surplus and make interest payment on share capital at a rate not exceeding the prevailing rate of interest available to depositors in the concerned co-operative bank
