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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(1) in Mizoram Cooperative Societies Act, 2006

(1)Any two or more co-operatives, by resolution passed by two-thirds of members present and voting in a general body meeting, a co-operative may enter into contract of partnerships for carrying out any specific business permissible under the bye-laws on such terms and conditions as may be mutually agreed upon.