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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Mizoram - Subsection

Section 93(2) in Mizoram Cooperative Societies Act, 2006

(2)The Registrar, before apportioning cost of inquiry or inspection as the case may be, as referred under sub-section (1) shall provide a reasonable opportunity of hearing to co-operative or other persons such as creditors, debtors or depositor liable to pay such costs.