Section 7(3) in The Orissa Co-operative Societies Act, 1962
(3)[ If no order either registering or refusing registration is communicated to the proposed Society within a period of [sixty days] [Inserted by Orissa Act 28 of 1991, Section 5 (i)(b), Section 5(ii) force w.e.f. 1.5.1993.] from the date of its application for registration, the proposed Society shall be deemed to have been registered provisionally for a period of three months with effect from the date following the date of expiry of the former period.
