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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Mizoram - Subsection

Section 29(2) in Mizoram Cooperative Societies Act, 2006

(2)Where a person has been denied or refused membership by the board of directors, an appeal shall lie to the general body meeting against the decision of such board. Any applicant aggrieved by such decision of general body meeting may apply t the Registrar or Co-operative Tribunal, as the case may be, for review of the decision.