Section 4(5) in The Orissa Self-Help Co-operatives Act, 2001
(5)If the conditions laid down in Sub-sections (3) and (4) are not fulfilled, the Registrar shall communicate by registered post the order of refusal together with the specific reasons therefore, within sixty days from the date of submission of memorandum of association, to such person as specified in the memorandum of association :Provided that no order of refusal shall be passed except after giving an opportunity of making representation on behalf of the Co-operative Society by the representative as specified in the memorandum.
