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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Mizoram - Subsection

Section 63(2) in Mizoram Cooperative Societies Act, 2006

(2)If the proposed no confidence motion is passed by simple majority of the total number of management committee members who are entitled to vote, it shall be deemed that such position(s) against which the motion was passed, had fallen vacant from the date of passing such no confidence motion against such elected officials.