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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Mizoram - Subsection

Section 46(1) in Mizoram Cooperative Societies Act, 2006

(1)It shall be the duty and responsibility of existing board of management committee of every co-operative to call the annual general meeting within ninety days after to be closure of the financial year for the purposes specified under sub-section (2) of this section.