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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(53) in Mizoram Cooperative Societies Act, 2006

(53)"Surcharge" means the action or omission done in the preparation and maintenance of accounts for which credit should have been made and involve mounts in official books of accounts not approved by the auditor which amounts are recoverable from such of the persons including officials and employees of co-operative responsible for spending or incurring such expenditure.