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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Mizoram - Subsection

Section 124(4) in Mizoram Cooperative Societies Act, 2006

(4)The co-operative 'credit equalization fund shall be maintained as per the rules to be framed by the Registrar in consultation with state co-operative bank, district central co-operative banks as and when formed and urban co-operative banks with the previous approval of Reserve Bank of India.