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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Mizoram - Subsection

Section 88(d) in Mizoram Cooperative Societies Act, 2006

(d)details of amendments to bye-laws carried out by the co-operative during the relevant period; plan or proposal for disposal of surplus as approved by the general body by virtue of power conferred upon co-operative under section 76;