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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(5) in Mizoram Cooperative Societies Act, 2006

(5)The Registrar shall forward a copy of the registered amendment of bye- laws together with a certificate duly signed and sealed by him to the co operative within a period of fifteen days after making such registration. The certificate so issued by the Registrar shall be conclusive evidence that the proposed amendment of bye-law has been duly registered.