Section 9(4) in Jammu and Kashmir Co-Operative Societies Act, 1989
(4)Where the Registrar refuses to register an amendment of the bye-laws of a Co-operative Society he shall communicate the order of refusal, together with the reasons thereof, [to the Society within one month from the date of receipt of application] [Substituted for "to the Society" by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.].
