Section 29(1) in Mizoram Cooperative Societies Act, 2006
(1)In the event of the application for membership is n t disposed of within sixty days or the decision taken is not communicated within a period of fifteen days as stipulated under sub-section (5) of section 26, the co-operative shall be de med to have taken a decision favouring the admission of the applicant as a member, accordingly, the person who applied for membership shall be deemed to have been admitted as a member of the co-operative at the expiry of sixty days of the receipt of application for membership or fifteen days from the date of such decision taken.
