Section 10(4) in Rajasthan Co-operative Societies Act, 2001
(4)If no refusal is communicated within the period specified under subsection (3), the society may, within thirty days from the expiry of such period, move, the Registrar, Co-operative Societies, Rajasthan, where the 'registering authority is subordinate to him, and the Government, where the Registrar, Cooperative Societies, Rajasthan is himself the registering authority, for decision on the proposed amendment and the Registrar, Co-operative Societies, Rajasthan or the Government, as the case may be, shall, within thirty days of receipt of such amendment, take a decision thereon and issue necessary and decisive directions to the registering authority, failing which the proposed amendment shall be deemed to be registered.
