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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(6) in Tamil Nadu Co-operative Societies Rules, 1988

(6)Where the Registrar is not so satisfied, he shall pass an order of refusal and communicate it to the chief promoter in Form No. 5 together with the reasons therefor. The order of refusal to register the proposed society shall be communicated by the Registrar within one hundred and twenty days from the date of receipt by him of the application for registration.