Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] State of Mizoram - Subsection Section 78(2) in Mizoram Cooperative Societies Act, 2006 (2)Reserves and other funds shall be used for the purpose for which they were created whenever found necessary but otherwise may be used in the business of the co-operative.
