Section 6 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
6. Refusal of Registration.
- Where the Central Registrar refuses to register a Multi-State Co-operative Society under sub-section (2) of Section 7, he shall communicate the order of refusal together with reasons therefor to the person authorised under Clause (e) of sub-rule (1) of Rule 3 to the said society.
