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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(2)(c) in Mizoram Cooperative Societies Act, 2006

(c)that the proposed objectives of the co-operative and bye-law provisions are not contrary to the provisions of this Act, rules and bye-laws may register the proposed co-operative, its bye-laws and forward the certificate of registration and a copy of the registered bye-laws by registered post to the chairman of the proposed co-operative within sixty days from the date of submission of the application for registration.