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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Mizoram - Subsection

Section 61(3)(c) in Mizoram Cooperative Societies Act, 2006

(c)be an authorized person on behalf of co-operative: (i) to have powers to endorse, sign, negotiate cheques and other negotiable instruments, (ii) to operate bank accounts of the either individually or along with such other person as the board may desire, (iii) be the person to enter into agreements or contracts with other individuals firms, concerns, companies, organisations and institutions;