Section 28(2) in Mizoram Cooperative Societies Act, 2006
(2)No co-operative, without sufficient cause or reason, shall refuse admission of membership to any person duly qualified for membership under this Act, rules or bye-laws. Where the admission is refused for whatever reason, the decision together with reason for such refusal of membership shall be communicated to such person by registered post within fifteen days of the decision taken or within sixty days from the date of the application for membership is made.
