Section 65(1) in Mizoram Cooperative Societies Act, 2006
(1)A co-operative shall have a charge or first claim on th1 share or interest in the capital and on the deposit of its members and on any dividend, bonus or profit payable to such members in respect of any debts due from such members to the co-operative and may set-off any sum credited or payable to the members or towards payment of any such debt.
