Section 117(1) in Mizoram Cooperative Societies Act, 2006
(1)Subject to the provisions of this Act in general and section 118 in particular, an appeal to the next higher authority shall lie against:(a)An order passed by the Registrar:(i)refusing to register a co-operative under Section 0(3);(ii)refusing to register an amendment of byelaws of co-operative under Section 17(6);(iii)apportioning the cost of inquiry and inspection m de under section 93 (1);(iv)directing the supersession of a co-operative under section 64;(v)directing the repayment of cost after conducting charge proceedings under section 95;(vi)directing the winding up of a co-operative under section 110;(b)a decision of a co-operative refusing or deemed to b refusing to admit any person as a member of the co-operative under sections 26(5) and 29 who is otherwise qualified to become a member of a co-operative as per law.
