Section 17(7) in Mizoram Cooperative Societies Act, 2006
(7)If the application for registration is not disposed of within sixty days after the receipt of such proposal or no order or refusal is communicated within that period to the chairman of the co-operative, the said application shall be deemed t have been accepted for registration of amendment of bye-laws and the Registrar shall issue a registration certificate to that effect in accordance with this Act and rules.
