Section 92(2) in Mizoram Cooperative Societies Act, 2006
(2)The Registrar, before directing or ordering the conduct of an inspection in a co-operative, shall provide an adequate opportunity to such co-operative for making representation on the subject matter and if not satisfied with reply given by co-operative may order or direct for conduct of inspection on aspects identified by the Registraror on the issues raised in the application as the case may be.
