Section 97 in Mizoram Cooperative Societies Act, 2006
97. Reference of dispute.
(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.(2)The dispute between or among pm lies referred under sub-section(1) may include the following. A dispute arising:(a)among present, past or deceased members, legal heirs or representatives or lawful claimants past or deceased member. a which is a member of federal or central co-operative;(b)between present, past or deceased member, legal heirs or representatives or lawful claimants of past or deceased member, a member co-operative and the co-operative, its board, any officer, employee or agent of the co-operative or the liquidator past or present;(c)between the co-operative or its board and any past board, officer, employee or agent or nominee or respective legal heirs or representatives or lawful claimants of the co-operative;(d)between the co-operative and another co-operative or between a and liquidator of another co-operative or between a liquidator of one co-operative and another.
