Section 117(1)(a) in Mizoram Cooperative Societies Act, 2006

[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

(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;

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