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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Mizoram - Subsection

Section 48(1) in Mizoram Cooperative Societies Act, 2006

(1)There shall be a board of directors or management committee for every co-operative (herein after referred as board of management committee) constituted by the general body consisting of such number of persons specified in the bye-laws which number in any case shall not exceed fifteen.