Section 103 in Mizoram Cooperative Societies Act, 2006
103. Decision of Registrar or persons authorized by Registrar or the arbitrator final and binding.
(1)Where a co-operative dispute referred to Registrar or person authorized by him or the arbitrator as the case may be, is decided or an award has been made, after providing a reasonable opportunity to the parties in dispute to be heard, shall be binding on such parties and became final subject to appeal, if any, provided.(2)The expenses incurred towards making settlement of co-operative dispute shall be recovered or collected from parties to dispute as determined by Registrar or persons authorized by him or the arbitrator appointed as the case may be.
