Section 21 in Mizoram Cooperative Societies Act, 2006
21. Promotion of subsidiary cooperative organisation.
(1)Any co-operative, by a resolution passed by two-thirds of members present and voting in a general body meeting may promote one or more subsidiary organisations for the furtherance of its objectives and such organisations may be registered under any law for the time being in force, as agreed to by the general body.(2)The annual report and accounts of such subsidiary co-operative organisations so established shall be placed before the general body meeting of the promoting co-operative each year.(3)Any subsidiary co-operative organisation so created under sub-section (I) shall exist only so long as the general body meeting of the promoting co-operative deems it necessary.
