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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1) in Mizoram Cooperative Societies Act, 2006

(1)If, at any time, the Registrar forms the opinion that a amendment of bye- laws of co-operative is necessary or desirable in the interest of co-operative or co-operative movement, he may advise such co-operative to make the amendment proposed by him within the specified time.