Section 17(6) in Mizoram Cooperative Societies Act, 2006
(6)Whereas, the Registrar formed an opinion that the proposed amendment of bye-laws failed to qualify for registration in accordance with the provisions of this Act and rules, he may refuse to register the same or make alteration and communicate his decision to the chairman of the co-operative by giving reasons for not registering the proposal for amendment within fifteen days from the date of such refusal.
