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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(31) in Mizoram Cooperative Societies Act, 2006

(31)"Employee" means a person not being an Office Bearer employed by the registered cooperative society on a salary or similar form of remuneration other than advance patronage dividend or payment for goods sold to or through such society.