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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Mizoram - Subsection

Section 45(4) in Mizoram Cooperative Societies Act, 2006

(4)The representative general body, however, shall not have the right to amend bye-laws of co-operative except those in relation to which the bye- laws have delegated the power of amendment to the representative general body.