Section 7(4) in The M.P. Co-Operative Societies Rules, 1962
(4)[(a)] [Re-numbered as sub-rule (a) and sub-rule (b) inserted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.] Every such application shall be made with in one month from the date of the general meeting at which such amendment was passed:Provided that the Registrar may condone the delay, if any, for sufficient cause.(b)[ Every such application shall be sent to the Registrar by registered post or delivered by hand. After receiving the application, the Registrar shall enter the application in the register maintained for the purpose and Registrar shall issue a receipt of such application in which the date of receipt of such application, shall also be mentioned.] [Re-numbered as sub-rule (a) and sub-rule (b) inserted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.]
