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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Mizoram - Subsection

Section 58(2) in Mizoram Cooperative Societies Act, 2006

(2)General Body Meeting: The general body meeting shall conduct its official business only if it has a minimum quorum of one-fourth of the total members of the general body. Any general body meeting held without fulfilling the said quorum shall e considered invalid and the decisions taken in such meeting shall not have legal force or valid or binding.