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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Mizoram - Subsection

Section 47(1) in Mizoram Cooperative Societies Act, 2006

(1)The Chief Executive of the co-operative shall, on the direction of board of management committee, call a special general body meeting within fifty days after the receipt of requisition in writing from Registrar or required proportion of total number of members of cooperative, board of directors, creditors as may be provided under the Act, rules or bye-laws.