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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Mizoram - Subsection

Section 21(1) in Mizoram Cooperative Societies Act, 2006

(1)Any co-operative, by a resolution passed by two-thirds of members present and voting in a general body meeting may promote one or more subsidiary organisations for the furtherance of its objectives and such organisations may be registered under any law for the time being in force, as agreed to by the general body.