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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Mizoram - Subsection

Section 104(3) in Mizoram Cooperative Societies Act, 2006

(3)The Registrar or his subordinated officers or officers of co-operatives including co-operative banks and credit co-operatives authorized by Registrar as referred under sub-section (2), shall also have the power of execution of the decisions, awards and orders passed by themselves or arbitrators o r appellate tribunal.