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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(5) in Himachal Pradesh Co-Operative Societies Act, 1968

(5)Any amendment which is not disposed of by the Registrar within 90 days of its receipt, shall be deemed to have been registered under this Act and the provisions of sub-section (3) of this section shall apply to such amendment.