Section 20(9) in Mizoram Cooperative Societies Act, 2006
(9)On receipt of an application for registration of news either by making division or amalgamation of existing co-operatives in accordance with the resolutions passed under sub-sections (3) or (4) as the case may be, the Registrar may register the new co-operative(s) or societies and the bye- laws thereof. The Registrar may also have power to refuse registration of new co-operative(s), for reasons to be recorded in writing for such refusal of registration of new co-operative(s).
