Section 15 in The West Bengal Co-Operative Societies Act, 1983
15. Registration. -
(1)If the Registrar is satisfied that an application for registration of a co-operative society and its by-laws is in accordance with the provisions of this Act and the rules, he shall, unless for reasons to be recorded in writing he thinks fit to refuse, register the co-operative society and its bylaws within the period mentioned in sub-section (4) of section 13.(2)If the Registrar fails to dispose of the application for registration of a co-operative society and its by-laws or if registration thereof is refused by him, he shall transferee application to the Registration Council as required under sub-section (5) of section 13.
