Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(7) in Mizoram Cooperative Societies Act, 2006

(7)The members, depositors debtors and creditors who or which failed to express their consent in favour of the above said resolution or exercise the righ1 of option within the stipulated thirty days period, shall be deemed to have been given their consent in favour of the said resolution.