Section 134(5) in Mizoram Cooperative Societies Act, 2006
(5)The provisions of this Act shall also apply to:(a)any application for registration of a co-operative;(b)any application for registration of amendment of byelaws of a co-operative;(c)any proposal for amalgamation or division of co-operatives pending at the commencement of this Act and the proceedings consequent thereon and to any registration granted in pursuance thereof.
