Section 18(2) in Mizoram Cooperative Societies Act, 2006
(2)If the said fails to make the propose amendment by the Registrar within the specified time, the Registrar may, after giving such an opportunity of being heard, register such amendment and issue a copy of such registered amendment of bye-laws duly certified by him to the. The bye-laws registered shall be deemed to have been duly amended and shall become legally effective and binding on the co-operative and its members.
