Section 17(4) in Mizoram Cooperative Societies Act, 2006
(4)The Registrar on receipt of an application under previous sub-section if satisfied that the proposed amendment of bye-laws:(a)is not contrary to the provisions of this Act and rule(b)does not conflict with the principles of cooperation;(c)is likely to promote the economic and social interest as well as serve the overall interest of the cooperatives;shall register the proposed amendment within a period of sixty days from the date of receipt of the application meant for the purpose.
