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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in Rajasthan Co-operative Societies Act, 2001

(3)If, within the period specified under sub-section (1), the society fails to take any decision on the proposal of the Registrar, the proposed amalgamation, reorganisation or division shall, on the completion of such period, be deemed to have been consented to by the society and accordingly the Registrar shall pass the necessary orders.