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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6)(ii) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(ii)shall, if no reply is received within the period specified by him under the proviso to sub-section (5), refuse amendment; and he shall communicate such decisions within thirty days of the receipt of such reply or the expiry of the period referred to in clause (ii), as the case may be.