Section 98 in Mizoram Cooperative Societies Act, 2006
98. What shall constitute dispute.
- For the purpose of section 97(1), the following shall also be deemed to be a co-operative dispute touching the constitution, management or business or conduct of elections or general meetings of a co-operative:(a)a claim by a for any debt or demand due to it from a member or nominee, heirs or legal representatives of a deceased member;(b)a claim by surety against principal debtor where the has recovered a sum from surety any amount in respect of any debt or demand due to it from the principal debtor as a result of default of principal debtor;(c)any dispute arising in connection with the election of any officer of a co-operative;(d)a claim by a co-operative for any loss caused to it by a present or past or lawful claimants or deceased member or any officer including past or deceased or lawful; claimants or by its committee, post or present;(e)any refusal or failure by a member including past deceased and their legal heirs or representatives or lawful claimants to deliver possession of assets to a co-operative resumed or recovered by the co-operative for breach of condition as to the assignment.
