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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Mizoram - Subsection

Section 54(1)(d) in Mizoram Cooperative Societies Act, 2006

(d)appoint and remove the chief executive of co-operative for reasons to be recorded in writing after following the due procedure required under law, rules or bye-laws;