Section 20(6) in Mizoram Cooperative Societies Act, 2006
(6)Where a co-operative has passed a resolution under this section, it shall give notice thereof together with a copy of the resolution to all its members depositors, debtors and creditors with an advice either to express their consent in favour of the resolution or exercise the right of option to withdraw their shares deposits, loans or services within a period of thirty days from the date of service of notice.
