Section 101 in Mizoram Cooperative Societies Act, 2006
101. Limitation.
(1)Notwithstanding anything to the contrary contained in the Limitation Act. 1963 but subject to specific provisions provided in this Act and rules, the period of limitation in the case of a dispute referred to Registrar or persons authorised by him or arbitrator shall be:(a)when the dispute relates to the recovery of any sum including interest thereon due to co-operative by member thereof, be computed from the date on which such member dies or ceases to be a member of co-operative;(b)save as otherwise provided in clause(c), when the dispute relates to any commission or omission of any act on the part of any of the arties referred to under section 95 by six years from the date on which such commission or omission of act, with reference to which the dispute arose or took place as the case may be;(c)when the dispute is in respect of an election of an officer of a co-operative, by one month from the date of declaration of the result of election.(2)The period of limitation in the case of any dispute, except those mentioned in sub-section (1), which are required to be referred to Registrar or persons authorised by him or arbitrator as the case may be shall be regulated by the provisions of t e Limitation Act, 1963, as if the dispute were a suit and the Registrar or persons authorized by him or arbitrator a civil court.(3)Notwithstanding anything contained in sub-sections (1) and (2) the Registrar or persons authorized by him or an arbitrator may admit a dispute or appeal as the case may be, after the expiry of the period of I imitation, if the applicant satisfies the Registrar or persons authorized by him or an arbitrator that he had sufficient cause for not referring the dispute or preferring the appeal within such period.
