Section 123(a) in Mizoram Cooperative Societies Act, 2006
(a)information containing the details of loans taken from co-operative bank by each committee member, members of the family and companies with which such member is associated in any manner, is furnished regularly and periodically once in three months to the Registrar or his subordinate officers specified if any, and the same information is also placed before the management committee and annual general body meetings;
