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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Mizoram - Subsection

Section 56(1) in Mizoram Cooperative Societies Act, 2006

(1)Any elected member of management committee, who had acted adversely or against the interest of a co-operative shall be removed by the management committee by a resolution passed at the general body meeting with prescribed majority of members present and voting.