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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(3)(A) in Jharkhand Co-operative Societies Act, 2008

(A)In the event where the organizer/ promoter has received the refusal order in accordance with the provisions of sub-section (2) or has not received any registration certificate of deemed registration, an appeal shall lie to the Registrar if the refusal order has been passed or the certificate of deemed registration has not been issued by an officer appointed to assist the Registrar under sub-section 2 (a) of section 6 of this Act , and to the State Government, if such order has been passed or the certificate of deemed registration has not been issued within the period provided under the Act by the Registrar himself.