Section 10(5) in Mizoram Cooperative Societies Act, 2006
(5)In the event of a co-operative is deemed registered as per sub-section (4) and the registration certificate is not received within seventy five days from the date of submission of application for registration, the chairman of such proposed co-operative shall prefer a specific application to the Registrar indicating the manner by which deemed status has been attained by the co-operative with a specific request to issue a registration certificate in accordance with sub-section (4) of Section 10.
