Section 16(4) in Andhra Pradesh Co-Operative Societies Act, 1964
(4)Where the Registrar is not so satisfied, he shall communicate by registered post the order of refusal together with the reasons therefor, to the society within the period specified in sub-section (2).[If no order of refusal is communicated within a week after the expiry of the period specified in sub-section (2) it shall be deemed that the Registrar has not registered the amendment as on the last date of the period specified in sub-section (2).] [Substituted by Act No. 22 of 2001, dated 25.4.2001.]
