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[Cites 0, Cited by 0] [Section 57B(5)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(5)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)If the Registrar is satisfied that the proposed bylaws or the amendments to the bylaws are contrary to the provisions of the Act and the rules made thereunder he shall reject the same duly recording his reasons thereon within thirty days from the date of receipt of the application.