Section 99 in Mizoram Cooperative Societies Act, 2006
99. What shall not constitute dispute.
- For the purpose of this chapter, the following shall not be construed as co-operative disputes(a)an industrial dispute covered under Section 2(k) of the Industrial Disputes Act 1947;(b)rejection of nomination paper at the election to a committee of any co-operative;(c)refusal of admission of membership to any person or institution by a co-operative;(d)any proceedings for the recovery of dues due to as arrears of land revenue on a certificate granted by Registrar under sections 104 and 106;(e)any proceedings, for recovery of dues to co-operative by Registrar or any other person authorized by him or an officer co-operative of authorized or notified by state government who is empowered to exercise power for the purpose.
