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

State of Jharkhand - Subsection

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

(B)In case of Self Supporting Societies, if 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 Co-operative Forum and to the State Tribunal if such order has been passed or a certificate of deemed registration has not been issued within the stipulated period to the Registrar himself.