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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Mizoram - Subsection

Section 92(3) in Mizoram Cooperative Societies Act, 2006

(3)In the event of an inspection demanded by persons or authorities specified under sub-section (1), the Registrar may order or direct the conduct of inspection only after the receipt of required fee deemed sufficient enough to conduct and complete the inspection from persons or authorities who demanded conduct of such an inquiry.