Section 17(9) in Mizoram Cooperative Societies Act, 2006
(9)The Registrar shall not register the amendment of bye-laws proposed or the bye-laws deemed to have been registered shall not have legal effect if the proposed or deemed registered amendment of bye-laws, as the case may be is either contrary to or repugnant to the policy directions issued by the state government as the ca e may be or contrary to the principles of cooperation or likely to affect the very purpose and objective behind the formation of such .
