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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

State of Mizoram - Subsection

Section 101(1)(b) in Mizoram Cooperative Societies Act, 2006

(b)save as otherwise provided in clause(c), when the dispute relates to any commission or omission of any act on the part of any of the arties referred to under section 95 by six years from the date on which such commission or omission of act, with reference to which the dispute arose or took place as the case may be;