Section 124(5) in Mizoram Cooperative Societies Act, 2006
(5)For the purpose of sub-section (4), the failure or refusal to reply within the period specified therein by state. co-operative bank, district central co-operative bank as and when formed, urban co-operative banks and Reserve Bank of India shall be deemed to have consented to the rules framed by Registrar and come into force on the expiry of such date specified therein.
