Section 137 in Mizoram Cooperative Societies Act, 2006
137. Registrar, liquidator, auditor, arbitrator and other officers to be public servant.
- The Registrar, or persons exercising the power of Registrar, liquidator, arbitrator. administrator or any other person or authority authorized to exercise power under this Act and rules framed there under shall be deemed to be public servant within the meaning of section 21 of the Indian Penal Code.
