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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(8)(a) in Mizoram Cooperative Societies Act, 2006

(a)all the members, depositors, debtors and creditors have assented to or deemed to have been assented to the resolution referred under sub-section (6) or (7);