Section 91(2) in Mizoram Cooperative Societies Act, 2006
(2)The Registrar. before directing or ordering the conduct of inquiry into a co-operative, shall provide an adequate opportunity to such co-operative or making representation on the subject matter and if not satisfied with the reply given by the co-operative, may order or direct the conduct of inquiry on aspects identified by the Registrar on issues raised in the application, as the case may be.
