Section 15(1) in Mizoram Cooperative Societies Act, 2006
(1)The Registrar shall have the power to deregister a co-operative for the following reasons, namely:(a)the registration of co-operative is obtained by misrepresentation or fraud made by promoter applicants;(b)the co-operative failed to commence the business within a period of two years after the receipt of registration certificate;(c)after the commencement of business the co-operative failed to continue the business for a further period of two years;(d)the work or task of the co-operative is completed or exhausted;(e)the purpose for which the co-operative has been registered is not served within a reasonable time;(f)the cooperative deemed registered under sub-section (4) or (5) of section 10, failed to fulfill the conditions required for registration of cooperative which fact was noticed only after it received the deemed status.
