Section 4(7) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(7)If the conditions laid down in sub-sections (4) and (6) are not fulfilled, the Registrar shall communicate by registered post the order of refusal together with the reasons therefor, within sixty days from the date of submission or receipt of application for registration, as the case may be, to the person as specified in the application for the purpose ;Provided that no order of refusal shall be passed without giving an opportunity of being heard to the applicant.
