Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Mizoram - Subsection

Section 91(3) in Mizoram Cooperative Societies Act, 2006

(3)In the event of an inquiry demanded by persons or authorities specified under sub-section (1), the Registrar may order or direct the conduct of an inquiry only after the receipt of required fee deemed sufficient enough to conduct and complete the inquiry from persons or authorities who demanded conduct of such inquiry.