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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(42) in Mizoram Cooperative Societies Act, 2006

(42)"President" or "Chairman" means an elected director who is further elected by the board of management committee to preside over its meetings and the meetings of the general body, and to perform such other functions and have such other powers and responsibilities as are specified in the bye-laws and assigned by the board of management committee.