Section 97(2) in Mizoram Cooperative Societies Act, 2006
(2)The dispute between or among pm lies referred under sub-section(1) may include the following. A dispute arising:(a)among present, past or deceased members, legal heirs or representatives or lawful claimants past or deceased member. a which is a member of federal or central co-operative;(b)between present, past or deceased member, legal heirs or representatives or lawful claimants of past or deceased member, a member co-operative and the co-operative, its board, any officer, employee or agent of the co-operative or the liquidator past or present;(c)between the co-operative or its board and any past board, officer, employee or agent or nominee or respective legal heirs or representatives or lawful claimants of the co-operative;(d)between the co-operative and another co-operative or between a and liquidator of another co-operative or between a liquidator of one co-operative and another.
