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[Cites 0, Cited by 0] [Section 2(39)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(39)(e) in Mizoram Cooperative Societies Act, 2006

(e)"Member-Co-operative" means a primary or secondary co-operative, which is in need of and is able to use the core services of a secondary co-operative, and which is admitted as a member of that secondary co-operative, in accordance with the provisions of this Act and the bye-laws of that secondary co-operative: