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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Mizoram - Subsection

Section 95(3) in Mizoram Cooperative Societies Act, 2006

(3)The act of framing charges, conduct and completion of proceedings referred under sub-section (1) shall be completed within three years from the date of submission of reports of audit, inquiry, inspection or date of the order of wind in up of co-operative.