Section 10(2) in Mizoram Cooperative Societies Act, 2006
(2)The Registrar, on receipt of the application for registration of , if satisfied:(a)that the application for registration of a co-operative fully complies with the relevant provisions of this Act, rules and bye-laws framed there under;(b)that the proposed co-operative fulfils the basic criterion of economic viability, promotion of economic and social interest as well as to serve the overall interest of its members;(c)that the proposed objectives of the co-operative and bye-law provisions are not contrary to the provisions of this Act, rules and bye-laws may register the proposed co-operative, its bye-laws and forward the certificate of registration and a copy of the registered bye-laws by registered post to the chairman of the proposed co-operative within sixty days from the date of submission of the application for registration.
