Section 12(8) in Assam Co-Operative Societies Act, 2007
(8)The Registrar may after considering the reply received in response to the opportunity given under sub-section (7) if satisfied that the directions to reconsider the amendment has been complied with or satisfied with the reply, he shall register the amendment. If no reply is received from the cooperative society within the period specified by the Registrar under the proviso to sub-section (7) or the reply is not in accordance with the direction of Registrar, the Registrar may refuse the amendment and shall communicate the decisions within thirty days of the receipt of such reply or on the expiry of the period referred to above, as the case may be.
