Section 97(1) in Mizoram Cooperative Societies Act, 2006
(1)Notwithstanding anything contained in this Act or other Acts for the time being in force, any dispute arising between or among the parties touching;(a)constitution,(b)management,(c)business.(d)conduct of elections,(e)conduct of general meetings of shall be referred to Registrar until co-operative tribunals are constituted or arbitration for the purpose who or which shall function as a court of law.
