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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(7) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(7)The Registrar shall forward by registered post to the Co-operative Society, within a period of fifteen days after refusal, the order of refusal together with the reasons therefor. Change of liability, transfer of assets and liabilities, division, amalgamation.