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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Mizoram - Subsection

Section 32(e) in Mizoram Cooperative Societies Act, 2006

(e)to undertake jointly and severally the responsibility to bear liability on debts, risks, losses, damage caused to within the limit of members share capital contribution in the case of limited and beyond the limit in the case of unlimited cooperative;