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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Mizoram - Subsection

Section 15(2) in Mizoram Cooperative Societies Act, 2006

(2)The power under sub-section (1) shall be exercised by the Registrar only after providing a reasonable opportunity of being heard to the existing chair person or chief promoter applicants and the answers or replies furnished by the existing chair person or chief promoters are not found satisfactory.