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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(8) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(8)Where no order of refusal is received by the Co-operative Society under sub-section (7) within a period of seventy five days from the date of submission of application, it shall be deemed that the Registrar has registered the amendment on the last date of the period specified in that sub-section.