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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Mizoram - Subsection

Section 93(3) in Mizoram Cooperative Societies Act, 2006

(3)While apportioning the cost of inquiry or inspection, the Registrar shall record in writing the reasons, grounds or basis on which the cost were apportioned either proportionately or disproportionately.