Section 20(8) in Mizoram Cooperative Societies Act, 2006
(8)A resolution passed by under this section shall not take effect until:(a)all the members, depositors, debtors and creditors have assented to or deemed to have been assented to the resolution referred under sub-section (6) or (7);(b)all claims of the members, depositors, debtors and creditors who have exercised the right of option referred under sub-section (6) or (7) have been fully met or otherwise satisfied;(c)in the case of change of liability the proposed amendment of bye- laws of concerned for the purpose have been either registered or deemed to have been registered;(d)in the case of division or amalgamation the certificate of registration of new co-operatives have been either issued or deemed to have been issued.
