Section 101(2) in Mizoram Cooperative Societies Act, 2006
(2)The period of limitation in the case of any dispute, except those mentioned in sub-section (1), which are required to be referred to Registrar or persons authorised by him or arbitrator as the case may be shall be regulated by the provisions of t e Limitation Act, 1963, as if the dispute were a suit and the Registrar or persons authorized by him or arbitrator a civil court.
