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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Mizoram - Subsection

Section 134(4) in Mizoram Cooperative Societies Act, 2006

(4)All appointments, rules and. orders ma. e, all notifications and notices issued and all suits and other legal proceedings instituted under any of the Acts referred to in sub-section (1) shall in so far as they are not inconsistent with the provisions of this Act, be deemed to have been respectively made, issued and instituted under this Act,