Section 91(6) in Mizoram Cooperative Societies Act, 2006
(6)The Registrar, within a period of thirty days from the date of completion of inquiry, shall communicate the result or findings of such inquiry re on to:(a)the applicants or persons who demanded such n inquiry;(b)the co-operative;(c)the persons or authorities, if any, named therein in the application for the conduct of inquiry;(d)the financial institutions or funding agency or authority;(e)any member or person on payment of fee prescribed by Registrar.
