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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Mizoram - Subsection

Section 123(b) in Mizoram Cooperative Societies Act, 2006

(b)the defects and deficiency, if any, in the working of co operative bank and financial irregularities disclosed in the course of audit, inspection or inquiry of the co-operative bank are rectified or remedied as the case may be at the earliest possible