Section 67 in Mizoram Cooperative Societies Act, 2006
67. Exemption from compulsory registration of instruments.
- Nothing contained in clauses (b) and (c) of Section 17(1) of the Indian Registration Act 1908 shall apply to:(a)any instrument relating to shares in a co-operative not withstanding that the assets of the consist in whole or in part of immovable property;(b)any debenture issued by any co-operative and not creating, declaring, assigning, limiting or extinguishing any right, title or interest to or in immovable property except in so far as it entitles the holder to the security afforded by a registered instrument whereby the co-operative has mortgaged, conveyed or otherwise transferred the whole or part of its immovable properly or any interest therein to trustees upon trust for the hen fits of the holders of such debentures;(c)to any endorsement upon or transfer of any debentures issued by any co-operative.
