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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(1) in Mizoram Cooperative Societies Act, 2006

(1)Every shall have the authority to amend or delete any of its existing bye- laws or add new bye-law provisions by a resolution passed by majority of two thirds of members present and voting at a general body meeting of the called for the purpose.