Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Mizoram - Subsection

Section 63(3) in Mizoram Cooperative Societies Act, 2006

(3)No such requisition, however, shall be made or entertained even if made, for calling a special board meting within a period of six months from the date on which the said elected officials entered upon the office and there shall be a minim m gap of six months between the two special board meetings intended for the said purpose.